Smt. Krishna Kumari Agrawal vs State Of U.P. Thru' Secretary ...
2014 Latest Caselaw 1318 ALL

Citation : 2014 Latest Caselaw 1318 ALL
Judgement Date : 28 April, 2014

Allahabad High Court

Smt. Krishna Kumari Agrawal vs State Of U.P. Thru' Secretary ... on 28 April, 2014

Bench: Sheo Kumar Singh, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL No. - 294 of 2007
 

 
Appellant :- Smt. Krishna Kumari Agrawal
 
Respondent :- State Of U.P. Thru' Secretary Revenue Civil Sec. & Others
 
Counsel for Appellant :- K.K. Mishra,Amir Ahmad,Ashih Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

Learned counsel for the appellant is permitted to file supplementary affidavit within two weeks bringing on record the relevant G.O. which he seeks to place reliance upon.

List after three weeks.

Order Date :- 28.4.2014

aks

( Attau Rahman Masoodi J. ) ( Sheo Kumar Singh J.)

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