Km. Ayushi vs The State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 8005 ALL

Citation : 2014 Latest Caselaw 8005 ALL
Judgement Date : 3 November, 2014

Allahabad High Court

Km. Ayushi vs The State Of U.P. Thru Secy. And 3 ... on 3 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 45772 of 2014
 

 
Petitioner :- Km. Ayushi
 
Respondent :- The State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Dhirendra Kumar Dwivedi,Bimal Prasad,M.Goyal
 
Counsel for Respondent :- Govt.Advocate,M.D. Tiwari,R.K. Saxena
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioner appeared. Learned A.,G.A. appeared for respondent nos. 1 and 2. Shri Rajee Kumar Saxena appeared for respondent no.4. Shri Mrityunjay Datt Tiwari appeared for respondent no. 3.

Shri Manish Goyal has filed vakalatnama on behalf of petitioner.

Learned counsel for respondent no.4 submitted that his full name has not been printed in the cause list.

Learned counsel for petitioner prayed for time to file rejoinder affidavit.

Two weeks time is granted for filing rejoinder affidavit.

List on 5.12.2014 for hearing showing full name of learned counsel for respondent no.4.

Order Date :- 3.11.2014

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Km. Ayushi vs The State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 8005 ALL

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Km. Ayushi vs The State Of U.P. Thru Secy. And 3 ...2014 Latest Caselaw 8005 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Km. Ayushi vs The State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 8005 ALL