Smt. Geeta Devi vs State Of U.P. And 3 Others
2013 Latest Caselaw 5267 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 40939 of 2013
 

 
Petitioner :- Smt. Geeta Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sunil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

         Pursuant to the Order dated 30th July, 2013, the case has been put up today as a fresh case.

         Sri Sunil Kumar Srivastava, learned counsel for the petitioner, and the learned Standing Counsel, appearing for the respondents, are present.

         Learned Standing Counsel states that the instructions as mentioned in the Order dated 30th July, 2013 have been received by him. 

       Let the aforesaid instructions be placed on record.

        Learned Standing Counsel, appearing for the respondents, prays  that time be granted to him for seeking further clarifications in the matter.

          Let this be done by the next date fixed in the matter.

           Sri Sunil Kumar Srivastava, learned counsel for the petitioner prays for and is granted time till the next date fixed in the matter for filing Supplementary Affidavit annexing thereto, photostat copy of the Karyawahi Register for the period 11.11.2012 to 31.3.2013, produced by him today during the course of arguments.

          Put up as fresh on 19th September, 2013.

Order Date :- 29.8.2013

Priyanka