Smt. Ramwati vs State Of U.P. And Others
2012 Latest Caselaw 2821 ALL

Citation : 2012 Latest Caselaw 2821 ALL
Judgement Date : 10 July, 2012

Allahabad High Court

Smt. Ramwati vs State Of U.P. And Others on 10 July, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 22781 of 2012
 

 
Petitioner :- Smt. Ramwati
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- D.K. Srivastava
 
Respondent Counsel :- C.S.C.,Anuj Kumar,Rakesh K. Srivastava
 

 
Hon'ble V.K. Shukla,J.

One month's further time is allowed to respondents for filing counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List this writ petition after six weeks with office report as to service of notice on respondent Nos.6, 7 and 8.

Interim order already passed is extended till the next date of listing.

Order Date :- 10.7.2012

SRY

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