Smt. Sarvesh Kumari vs State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 9040 ALL

Citation : 2014 Latest Caselaw 9040 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Smt. Sarvesh Kumari vs State Of U.P. Thru Secy. And 3 ... on 24 November, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 35815 of 2013
 
Petitioner :- Smt. Sarvesh Kumari
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Gopal Misra
 
Counsel for Respondent :- C.S.C.,Dinesh Kumar,Shadab Ali
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Learned counsel for the petitioner prays for and is granted three weeks and no more time to file rejoinder affidavit.

List thereafter.

Interim order, if any, is extended till the next date of listing.

Order Date :- 24.11.2014

VKG

Download the LatestLaws.com Mobile App