Smt. Nazma vs Additional Commissioner, ...
2014 Latest Caselaw 120 ALL

Citation : 2014 Latest Caselaw 120 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

Smt. Nazma vs Additional Commissioner, ... on 24 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1727 of 2014
 

 
Petitioner :- Smt. Nazma
 
Respondent :- Additional Commissioner, Lucknow Division, Lucknow & Others
 
Counsel for Petitioner :- Pawan Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite party nos. 1 and 2 has been accepted by learned Chief Standing Counsel, who prays for and is granted two weeks' time for filing counter affidavit. Two weeks' time, thereafter is allowed to the petitioner for filing rejoinder affidavit.

List thereafter.

Order Date :- 24.3.2014

Vijay

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