Shakuntala Sharma And Another vs State Of U.P. And Another
2011 Latest Caselaw 4883 ALL

Citation : 2011 Latest Caselaw 4883 ALL
Judgement Date : 27 September, 2011

Allahabad High Court

Shakuntala Sharma And Another vs State Of U.P. And Another on 27 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 52717 of 2011
 

 
Petitioner :- Shakuntala Sharma And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Prashant K.Lal
 
Respondent Counsel :- C.S.C.,Amit Sthalekar
 

 
Hon'ble Rajes Kumar,J.

Supplementary affidavit filed today annexing the copy of the order of the District Judge, Firozabad.

Sri Amit Sthalekar, learned counsel for the respondents submitted that the wife of the deceased has filed Civil Misc. Writ Petition No. 35871 of 2011 and the claim of the petitioner can be decided only along with the claim of the alleged wife. Therefore, this writ petition may be connected along with the writ petition filed by the wife of the deceased.

Connect it with Writ Petition No. 35871 of 2011. Tthe respondents may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Order Date :- 27.9.2011