Smt. Kusum Tiwari And 2 Others vs D.D.C. And 11 Others
2014 Latest Caselaw 1758 ALL

Citation : 2014 Latest Caselaw 1758 ALL
Judgement Date : 15 May, 2014

Allahabad High Court

Smt. Kusum Tiwari And 2 Others vs D.D.C. And 11 Others on 15 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 20392 of 2014
 

 
Petitioner :- Smt. Kusum Tiwari And 2 Others
 
Respondent :- D.D.C. And 11 Others
 
Counsel for Petitioner :- A.K. Malviya
 
Counsel for Respondent :- C.S.C.,S.P. Shukla
 

 
Hon'ble Anjani Kumar Mishra,J.

Counter affidavit filed today in Court, is taken on record.

Put up in the additional cause list on 21st May, 2014 so as to enable the learned counsel for the petitioner to file a rejoinder affidavit to the counter affidavit filed by the respondent no. 4.

Learned counsel for the respondents has filed a counter affidavit to the main writ petition. No counter affidavit to the amendment application has been filed although time had been granted for the same.

In view of the above and after hearing the learned counsel for the parties, the amendment application is allowed.

Let necessary corrections be made within 48 hours.

Order Date :- 15.5.2014

Priyanka

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Smt. Kusum Tiwari And 2 Others vs D.D.C. And 11 Others
2014 Latest Caselaw 1758 ALL

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Smt. Kusum Tiwari And 2 Others vs D.D.C. And 11 Others2014 Latest Caselaw 1758 ALL

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Smt. Kusum Tiwari And 2 Others vs D.D.C. And 11 Others
2014 Latest Caselaw 1758 ALL