Smt. Sunita Pandey And Another vs Union Of India And Others
2011 Latest Caselaw 4934 ALL

Citation : 2011 Latest Caselaw 4934 ALL
Judgement Date : 29 September, 2011

Allahabad High Court

Smt. Sunita Pandey And Another vs Union Of India And Others on 29 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 52980 of 2011
 

 
Petitioner :- Smt. Sunita Pandey And Another
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Gyanendra Kumar Singh,Bhriguji Singh
 
Respondent Counsel :- A.S.G.I.,S.C.,S.K. Pandey
 

 
Hon'ble Rajes Kumar,J.

Put up on 18.10.2011 as fresh.

In view of the order passed in Civil Misc. Writ Petition No. 46652 of 2011, Smt. Radhika Devi and others vs. State of U.P. and others, the operation of the impugned order dated 29.7.2011, Annexure-5 to the writ petition, passed by the Chief Medical Officer, Mirzapur shall remain stayed.

For detailed orders, see order of date passed in Civil Misc. Writ Petition No. 46652 of 2011, Smt. Radhika Devi and others vs. State of U.P. and others.

Order Date :- 29.9.2011

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