Reena Srivastava vs State Of U.P.Through Principal ...
2012 Latest Caselaw 1603 ALL

Citation : 2012 Latest Caselaw 1603 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Reena Srivastava vs State Of U.P.Through Principal ... on 10 May, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 2323 of 2012
 

 
Petitioner :- Reena Srivastava
 
Respondent :- State Of U.P.Through Principal Secy. Housing & Urban Dev.Lko
 
Petitioner Counsel :- Niraj Kumar Srivastava
 
Respondent Counsel :- C.S.C.,U.N.Mishra
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

Three weeks further time is allowed to file counter affidavit, one week then for the rejoinder. List thereafter along with writ petition No.9261(M/B) of 2009 and other connected petitions.

Order Date :- 10.5.2012

kkb/

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