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Smt. Meeta Srivastava vs Commissioner Lucknow Division ...
2014 Latest Caselaw 223 ALL

Citation : 2014 Latest Caselaw 223 ALL
Judgement Date : 26 March, 2014

Allahabad High Court
Smt. Meeta Srivastava vs Commissioner Lucknow Division ... on 26 March, 2014
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1765 of 2014
 

 
Petitioner :- Smt. Meeta Srivastava
 
Respondent :- Commissioner Lucknow Division Lucknow & Others
 
Counsel for Petitioner :- Prince Lenin
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite party nos. 1 and 4 has been accepted by the learned Chief Standing Counsel.

Sri Shobhit Mohan Shukla has filed Vakalatnama on behalf of opposite party nos. 2 and 3, the same be placed on record.

Issue notice to opposite party no.5, returnable at an early date.

List after service report.

In the meantime, learned standing counsel and the counsel for opposite party nos. 2 and 3 will file their counter affidavit.   

Order Date :- 26.3.2014

Vijay

 

 

 
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