Smt. Nirmala Devi vs State Of U.P. And Ors.
2013 Latest Caselaw 6255 ALL

Citation : 2013 Latest Caselaw 6255 ALL
Judgement Date : 3 October, 2013

Allahabad High Court

Smt. Nirmala Devi vs State Of U.P. And Ors. on 3 October, 2013

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 17065 of 2013
 

 
Petitioner :- Smt. Nirmala Devi
 
Respondent :- State Of U.P. And Ors.
 
Counsel for Petitioner :- Gautam Baghel
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Learned counsel for the petitioner prays for and is granted two weeks time to file rejoinder affidavit.

Learned Standing Counsel states that the counter affidavit has been filed in the registry on 13.9.2013. The same is not on record. Office is directed to trace out the same and place it on record.

Order Date :- 3.10.2013

Priyanka

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