Smt. Shanti Devi vs State Of U.P. & Others
2012 Latest Caselaw 3223 ALL

Citation : 2012 Latest Caselaw 3223 ALL
Judgement Date : 26 July, 2012

Allahabad High Court

Smt. Shanti Devi vs State Of U.P. & Others on 26 July, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 32777 of 2012
 

 
Petitioner :- Smt. Shanti Devi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- V.P. Srivastava,Sanjay Kumar Srivastava,V.B. Srivastava
 
Respondent Counsel :- C.S.C.,Vimal Chandra Mishra
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1 and 4. Learned counsel for the petitioner is permitted to serve copy of writ petition on Sri Ashok Kumar, Advocate, now who represents respondent Nos. 3, 4 and 5 before this Court, after taking them back from Sri V.C. Mishra, Advocate, who earlier used to appear for these respondents.

Each one of the respondents is accorded six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

Order Date :- 26.7.2012

SRY

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