Smt. Suggi Devi vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 4703 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 40615 of 2013
 

 
Petitioner :- Smt. Suggi Devi
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- B.P. Singh,Ashok Malviya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

         On oral prayer made by Sri Ashok Malviya, learned counsel for the petitioner, he is permitted to delete Prayer No. 1 contained in the Prayer Clause of the Writ Petition, and re-number the remaining Prayers contained in the said Clause.

        On prayer made  by Sri Ashok Malviya, learned counsel for the petitioner, the case is directed to be put-up as fresh on 12th August, 2013 so as to enable him to file Supplementary Affidavit annexing thereto, copy of the Explanation stated to have been submitted by the petitioner in response to the Show-Cause Notice as contained in the Order dated 17th July, 2013.

        In the meantime, learned Standing Counsel appearing for the Respondent Nos. 1 and 2 may obtain instructions in the matter.

Order Date :- 29.7.2013

Priyanka