Smt. Vijay Lakshmi vs State Of U.P. Thru' Secy. ...
2014 Latest Caselaw 388 ALL

Citation : 2014 Latest Caselaw 388 ALL
Judgement Date : 31 March, 2014

Allahabad High Court

Smt. Vijay Lakshmi vs State Of U.P. Thru' Secy. ... on 31 March, 2014

Bench: Sheo Kumar Singh, Anant Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 617 of 2005
 

 
Appellant :- Smt. Vijay Lakshmi
 
Respondent :- State Of U.P. Thru' Secy. Panchayat Raj & Others
 
Counsel for Appellant :- H.P. Mishra,K.K. Mishra,K.K. Tripathi
 
Counsel for Respondent :- C.S.C.,R.K. Singh
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Anant Kumar,J.

Copy of restoration application has been served on Sri Ram Kriti Singh, learned Advocate.

Two weeks and no more is allowed to Sri Ram Kriti Singh and learned Standing Counsel to file counter affidavit.

List thereafter.

Order Date :- 31.3.2014

M.A.A.

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