Savitri Gupta vs State Of U.P. And 3 Ors.
2013 Latest Caselaw 757 ALL

Citation : 2013 Latest Caselaw 757 ALL
Judgement Date : 10 April, 2013

Allahabad High Court

Savitri Gupta vs State Of U.P. And 3 Ors. on 10 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 19441 of 2013
 

 
Petitioner :- Savitri Gupta
 
Respondent :- State Of U.P. And 3 Ors.
 
Petitioner Counsel :- A.C. Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel accepts notice on behalf of the respondents may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, the effect and operation of the orders dated 7.1.1999 and 30.12.2012 shall remain stayed provided the petitioner deposits 50% of the demand within a period of four weeks.

Order Date :- 10.4.2013

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