Shilpi Verma D/O Sri Akhilesh ... vs State Of U.P.Through Secretary ...
2013 Latest Caselaw 70 ALL

Citation : 2013 Latest Caselaw 70 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Shilpi Verma D/O Sri Akhilesh ... vs State Of U.P.Through Secretary ... on 1 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 6976 of 2009
 

 
Petitioner :- Shilpi Verma D/O Sri Akhilesh Kumar
 
Respondent :- State Of U.P.Through Secretary Basic Education And Others
 
Petitioner Counsel :- Raghunath Prasad,Arun Kumar Shukla
 
Respondent Counsel :- C.S.C.,Jai Pratap Singh,R.K.Kushwaha
 

 
Hon'ble Pankaj Mithal,J.

The amended writ petition said to have been filed by learned counsel for the petitioner is not on record.

Office is directed to trace out the same and place it on record.

List in the next cause list.

Order Date :- 1.4.2013

R.U.

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