Smt. Sangeeta Devi vs State Of U.P. & Others
2014 Latest Caselaw 1603 ALL

Citation : 2014 Latest Caselaw 1603 ALL
Judgement Date : 8 May, 2014

Allahabad High Court

Smt. Sangeeta Devi vs State Of U.P. & Others on 8 May, 2014

Bench: Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 45684 of 2008
 

 
Petitioner :- Smt. Sangeeta Devi
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- P. N. Gangwar
 
Counsel for Respondent :- C. S. C.,B.G. Singh,Kaushlendra Kr. Yadav
 

 
Hon'ble Attau Rahman Masoodi,J.

Two weeks and no more time is granted to the learned counsel for the petitioner to file rejoinder affidavit.

On the next date of listing, failure on the part of the petitioner to file rejoinder affidavit will not preclude the court to hear the matter finally.

List after two weeks.

Order Date :- 8.5.2014

aks

(Attau Rahman Masoodi J. )

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