Smt. Seema vs Union Of India Thru Secy. And ...
2014 Latest Caselaw 3317 ALL

Citation : 2014 Latest Caselaw 3317 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Smt. Seema vs Union Of India Thru Secy. And ... on 17 July, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 51973 of 2012
 

 
Petitioner :- Smt. Seema
 
Respondent :- Union Of India Thru Secy. And Others
 
Counsel for Petitioner :- Bhanu Bhushan Jauhari
 
Counsel for Respondent :- A.S.G.I.,Prakash Padia,R J Sahi,S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Heard Sri Bhanu Bhushan Jauhari, learned counsel for the petitioner.

Since no time is left, interim order is extended till next date of listing.

Order Date :- 17.7.2014

Ajay

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