Indranjana Yadav vs State Of U.P. And Others
2012 Latest Caselaw 3158 ALL

Citation : 2012 Latest Caselaw 3158 ALL
Judgement Date : 23 July, 2012

Allahabad High Court

Indranjana Yadav vs State Of U.P. And Others on 23 July, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 58301 of 2010
 

 
Petitioner :- Indranjana Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Dinesh Chandra Mishra
 
Respondent Counsel :- C. S. C.,S. C. Devedi
 

 
Hon'ble Rajes Kumar,J.

In the supplementary affidavit, the petitioner has explained the delay.

Notices on behalf of respondent nos. 1, 2,3, and 4 have been accepted by the learned Standing Counsel.

Issue notice to respondent nos. 5, 6, 7 and 8.

The issue of delay/laches shall be considered after filing of the counter affidavit.

Order Date :- 23.7.2012

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