Smt. Pushpa Hermit vs Union Of India And Others
2014 Latest Caselaw 9459 ALL

Citation : 2014 Latest Caselaw 9459 ALL
Judgement Date : 2 December, 2014

Allahabad High Court

Smt. Pushpa Hermit vs Union Of India And Others on 2 December, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 55815 of 2012
 

 
Petitioner :- Smt. Pushpa Hermit
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- S.K.Katiyar,Vinod Kumar Srivastava
 
Counsel for Respondent :- A.S.G.I.,Hem Pratap Singh,Ram Kinkar Shukla,Sunil Kumar Tripathi
 

 
Hon'ble Rajan Roy,J.

Inspite of lapse of more than two years no counter affidavit has been filed.

Let a counter affidavit be filed by respondents 2 to 4 within a period of three weeks failing which respondent no. 4/competent authority shall appear before this court on the next date along with relevant records to facilitate the disposal of the case.

List this case on 6.1.2015.

Order Date :- 2.12.2014

M.A.A.

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