Mahila Sewa Sadan Intermediate ... vs State Of U.P. And 4 Others
2014 Latest Caselaw 9389 ALL

Citation : 2014 Latest Caselaw 9389 ALL
Judgement Date : 1 December, 2014

Allahabad High Court

Mahila Sewa Sadan Intermediate ... vs State Of U.P. And 4 Others on 1 December, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 57668 of 2014
 
Petitioner :- Mahila Sewa Sadan Intermediate College
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Rahul Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Learned Standing Counsel prays for and is granted three weeks time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List immediately thereafter.

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

Order Date :- 1.12.2014

VKG

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