Dr.Ranjana Verma vs State Of U.P.Through ...
2012 Latest Caselaw 1316 ALL

Citation : 2012 Latest Caselaw 1316 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Dr.Ranjana Verma vs State Of U.P.Through ... on 3 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 892 of 2002
 

 
Petitioner :- Dr.Ranjana Verma
 
Respondent :- State Of U.P.Through Secy.Education And 2 Ors
 
Petitioner Counsel :- Y.S.Lohit
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

By means of order dated 15.10.2008, learned Standing Counsel was directed to produce the relevant record, to which learned Standing Counsel states that as no date was fixed today for production of record, therefore, the relevant record is not available today with him.

Learned Standing Counsel prays that some other date may be fixed for production of record.

List this case on 04.07.2012. On which date, learned Standing Counsel shall produce the relevant record as directed earlier.

Order Date :- 3.5.2012

Tanveer/Suresh

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