Smt. Geeta Gupta vs State Of U.P. And Others
2012 Latest Caselaw 1431 ALL

Citation : 2012 Latest Caselaw 1431 ALL
Judgement Date : 7 May, 2012

Allahabad High Court

Smt. Geeta Gupta vs State Of U.P. And Others on 7 May, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 22049 of 2012
 

 
Petitioner :- Smt. Geeta Gupta
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Radha Kant Ojha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2 and 3. Issue notice to respondent No. 4.

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 along with record of writ petition No.15524 of 2012, showing the names of respective counsel along with cause title.

Order Date :- 7.5.2012

SRY

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