Km. Sadhana Asthana vs State Of U.P. & Others
2012 Latest Caselaw 3395 ALL

Citation : 2012 Latest Caselaw 3395 ALL
Judgement Date : 6 August, 2012

Allahabad High Court

Km. Sadhana Asthana vs State Of U.P. & Others on 6 August, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 37393 of 2012
 

 
Petitioner :- Km. Sadhana Asthana
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Tariq Naiyer,Anup Kumar,Divya Awasthi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

In the present case order impugned is dated 19.05.2009, and the office has reported delay of two years 2 days, but the said delay has not at all been explained in the body of the writ petition. Confronted with this situation, learned counsel for the petitioner requests that reasonable time be accorded to explain the delay.

Request made is accepted. Ten days' time is accorded to learned counsel for the petitioner for filing supplementary affidavit, explaining the delay and latches in filing present writ petition.

Order Date :- 6.8.2012

SRY

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