Smt. Seema Raghav And Another vs State Of U.P. Thru Secy. And 3 ...
2013 Latest Caselaw 742 ALL

Citation : 2013 Latest Caselaw 742 ALL
Judgement Date : 10 April, 2013

Allahabad High Court

Smt. Seema Raghav And Another vs State Of U.P. Thru Secy. And 3 ... on 10 April, 2013

Bench: Laxmi Kanta Mohapatra, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 19610 of 2013
 

 
Petitioner :- Smt. Seema Raghav And Another
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Petitioner Counsel :- R.D. Tiwari,M.D. Singh "Shekhar"
 
Respondent Counsel :- C.S.C.,A.P. Srivastava
 

 
Hon'ble Laxmi Kanta Mohapatra,J.

Hon'ble Mrs. Sunita Agarwal,J.

Put up on 25.4.2013 as fresh.

Counter affidavit may be filed in the meantime.

Sri M.D. Singh Shekhar, learned Senior Advocate submits that petitioners are staying in the premises.

We, therefore, as an interim measure, direct that petitioners may be permitted to stay but no construction shall be undertaken till the next date fixed.

Order Date :- 10.4.2013

P.P.

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