Shakuntla Devi vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 753 ALL

Citation : 2014 Latest Caselaw 753 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

Shakuntla Devi vs State Of U.P. And 4 Ors. on 9 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 2359 of 2014
 

 
Petitioner :- Shakuntla Devi
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Rakesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Learned counsel for the petitioner submits that he has received a copy of the counter affidavit on 2.4.2014 but the same is not on record. He prays for and is allowed three weeks' time to file rejoinder affidavit.

List thereafter.

When the case is listed next, the name of Sri Pradeep Verma be also shown as counsel for the respondents.

In the meantime, office is directed to trace out the counter affidavit and place it on record.

Order Date :- 9.4.2014

SKM

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