Kumari Farhat Jahan vs State Of U.P.& 4 Ors.
2013 Latest Caselaw 4232 ALL

Citation : 2013 Latest Caselaw 4232 ALL
Judgement Date : 17 July, 2013

Allahabad High Court

Kumari Farhat Jahan vs State Of U.P.& 4 Ors. on 17 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 20740 of 2013
 

 
Petitioner :- Kumari Farhat Jahan
 
Respondent :- State Of U.P.& 4 Ors.
 
Counsel for Petitioner :- S.N.Singh,D.V.Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Rejoinder affidavit filed today, the same may be placed on record.

The affidavit of service filed wherein it is stated that the respondent no. 5 has refused to take the notice. Office has not given any report about the service by registered post. The Office is directed to give the same.

Learned Standing Counsel prays for and is granted three weeks further time to file counter affidavit. List on 12.8.2013. In case, if the counter affidavit will not be filed on the date fixed, the District Minority Welfare Officer, Mau shall appear in person on 12.8.2013.

Order Date :- 17.7.2013

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