Reshami Devi vs State Of U.P. & Others
2014 Latest Caselaw 9177 ALL

Citation : 2014 Latest Caselaw 9177 ALL
Judgement Date : 25 November, 2014

Allahabad High Court

Reshami Devi vs State Of U.P. & Others on 25 November, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 3235 of 2009
 

 
Petitioner :- Reshami Devi
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- J.P.N. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Learned counsel for the petitioner prays for and is allowed three weeks' time to file proof that the petitioner's husband has been appointed as Temporary Collection Peon in the year 1981.

List thereafter.

Order Date :- 25.11.2014

SKM

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