Smt. Vineeta Bharadwaj vs State Of U.P. & 2 Others
2014 Latest Caselaw 4629 ALL

Citation : 2014 Latest Caselaw 4629 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Smt. Vineeta Bharadwaj vs State Of U.P. & 2 Others on 20 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 35361 of 2014
 

 
Petitioner :- Smt. Vineeta Bharadwaj
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Harish Chandra Dwivedi
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Sri Nimai Dass, learned Standing Counsel states that the counter affidavit has been filed on 13th August, 2014. The said counter affidavit is not on record.

Office is directed to trace out the same and place it on record.

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

List after expiry of two weeks.

Interim order, if any, granted earlier, is extended till the next date of listing.

Order Date :- 20.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )

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