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Smt. Radhika Devi W/O Raj Kumar ... vs Union Of India And Others
2012 Latest Caselaw 2197 ALL

Citation : 2012 Latest Caselaw 2197 ALL
Judgement Date : 25 May, 2012

Allahabad High Court
Smt. Radhika Devi W/O Raj Kumar ... vs Union Of India And Others on 25 May, 2012
Bench: Rajes Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 46652 of 2011
 

 
Petitioner :- Smt. Radhika Devi W/O Raj Kumar Singh And Others
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- K. Ajit
 
Respondent Counsel :- C.S.C.,A.S.G.I.(2011/1521)
 

 
Hon'ble Rajes Kumar,J.

The compliance affidavit filed by the learned Standing Counsel is taken on record.

Sri K. Ajit, learned counsel appearing on behalf of the petitioners sought two weeks time to look into the affidavit and to file counter affidavit.

List it on 6.7.2012. It is made clear that on that day the case may not be adjourned.

Till the next date of listing, interim order shall continue.

Order Date :- 25.5.2012

OP

 

 

 
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