Smt. Ranjana Yadav And Another vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 2256 ALL

Citation : 2012 Latest Caselaw 2256 ALL
Judgement Date : 28 May, 2012

Allahabad High Court

Smt. Ranjana Yadav And Another vs State Of U.P. Thru Secy. And Others on 28 May, 2012

Bench: Amitava Lala, Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 26661 of 2012
 

 
Petitioner :- Smt. Ranjana Yadav And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Syed Irfan Ali,Ajit Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amitava Lala,J.

Hon'ble Pradeep Kumar Singh Baghel,J.

The matter will appear on 12.7.2012 as for orders in the additional cause list, when the originals of the documents in support of age proof will be produced through supplementary affidavit.

A cost of Rs. 5100/- is imposed for not producing the same, which is to be paid by learned counsel for the the petitioners and subject to the deposit of the cost with the High Court Legal Services Committee, the matter will be taken up.

Order Date :- 28.5.2012

Puspendra

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