Smt. Ramkali vs State Of U.P. Thru Secy. And Others
2013 Latest Caselaw 232 ALL

Citation : 2013 Latest Caselaw 232 ALL
Judgement Date : 3 April, 2013

Allahabad High Court

Smt. Ramkali vs State Of U.P. Thru Secy. And Others on 3 April, 2013

Bench: Ashok Bhushan, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 54547 of 2012
 

 
Petitioner :- Smt. Ramkali
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Ranjit Saxena,Deepak Saxena
 
Respondent Counsel :- C.S.C.,Nripendra Mishra
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Mrs. Sunita Agarwal,J.

Although time was allowed to Sri Nripendra Mishra, learned counsel for the respondents to file counter affidavit yet no counter affidavit has been filed so far. He prays for a last opportunity to file the same.

Three weeks and no more time is allowed to file counter affidavit.

List after three weeks.

Order Date :- 3.4.2013

P.P.

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