Smt. Asha Devi vs State Of U.P. & 4 Others
2013 Latest Caselaw 6016 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 52113 of 2013
 

 
Petitioner :- Smt. Asha Devi
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- A.P. Paul,B.B.Paul
 
Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav,V.K.Saroj
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

        On prayer made by the learned Standing Counsel, appearing for the respondent Nos. 1 to 4, and Sri Manoj Kumar Yadav, learned counsel for the respondent No. 5, the case is directed to be put up as fresh on 22nd October, 2013 so as to enable them to obtain instructions in the matter.

         Heard on the question of grant of interim relief.

       Having regard to the facts and circumstances of the case, and having considered the submissions made by the learned counsel for the parties, it is provided that the operation of the Communication dated 12th September, 2013 (Annexure-3 to the Writ Petition) will remain stayed till the next date fixed in the matter.

Order Date :- 23.9.2013

Priyanka