Citation : 2012 Latest Caselaw 5342 ALL
Judgement Date : 29 October, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - A No. - 49867 of 2012 Petitioner :- Smt. Indu Bala Kohli And Others Respondent :- State Of U.P.And Others Petitioner Counsel :- Anil Bhushan,Adarsh Bhushan Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Requisite instructions have been received, and as per the same, only one of the two, either husband or wife, is entitled to House Rent Allowance. In view of this let counter affidavit be filed.
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 three weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next one week.
List thereafter.
Order Date :- 29.10.2012
SRY
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