Nirmala Devi vs State Of U.P. And Others
2013 Latest Caselaw 1274 ALL

Citation : 2013 Latest Caselaw 1274 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Nirmala Devi vs State Of U.P. And Others on 24 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 31371 of 2012
 

 
Petitioner :- Nirmala Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- K.C. Kishan Srivastava
 
Respondent Counsel :- C.S.C.,Mahesh Narain Singh,Rama Kant Tiwari
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner states that rejoinder affidavit is ready but it has not been served to learned counsel for the respondent.

List in the next cause list. Meanwhile, the petitioner may serve the copy of the rejoinder affidavit to the counsel for the respondent and file the same in the Registry. Till the next date of listing, the interim order shall continue.

Order Date :- 24.4.2013

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