Smt. Krishna Srivastava vs State Of U.P. And 3 Others
2013 Latest Caselaw 847 ALL

Citation : 2013 Latest Caselaw 847 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Smt. Krishna Srivastava vs State Of U.P. And 3 Others on 12 April, 2013

Bench: Laxmi Kanta Mohapatra, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 19961 of 2013
 

 
Petitioner :- Smt. Krishna Srivastava
 
Respondent :- State Of U.P. And 3 Others
 
Petitioner Counsel :- Punit Kumar Gupta
 
Respondent Counsel :- C.S.C.,R.K. Srivastava
 

 
Hon'ble Laxmi Kanta Mohapatra,J.

Hon'ble Mrs. Sunita Agarwal,J.

Learned counsel for the respondents prays for time to file counter affidavit.

Put up on 22.4.2013 as fresh. Counter affidavit may be filed in the meantime.

As an interim measure, it is directed that the plot no. B-12 which was earlier allotted in favour of the petitioner, shall not be allotted to anybody else.

Order Date :- 12.4.2013

P.P.

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