Smt. Sangeeta Singh vs State Of ...
2014 Latest Caselaw 1741 ALL

Citation : 2014 Latest Caselaw 1741 ALL
Judgement Date : 14 May, 2014

Allahabad High Court

Smt. Sangeeta Singh vs State Of ... on 14 May, 2014

Bench: Sheo Kumar Singh, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 3986 of 2014
 

 
Petitioner :- Smt. Sangeeta Singh
 
Respondent :- State Of U.P.Throu.Prin.Secy.Revenue Deptt.Lko.And Ors.
 
Counsel for Petitioner :- V.K.Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Issue notice to respondent no. 5. Steps will be taken within a week.

Notice on behalf of State respondents has been accepted by learned Chief Standing Counsel.

Learned Standing Counsel prays for and is granted two weeks time to file counter affidavit, a week thereafter shall be allowed to the learned counsel for the petitioner to file rejoinder affidavit.

List after expiry of the aforesaid period.

Order Date :- 14.5.2014

M.A.A.

(D.K. Upadhyaya, J.) (S.K. Singh, J.)

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