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Smt. Kamlesh Devi vs State Of U.P. Thru' Secry. And 5 ...
2014 Latest Caselaw 9346 ALL

Citation : 2014 Latest Caselaw 9346 ALL
Judgement Date : 28 November, 2014

Allahabad High Court

Smt. Kamlesh Devi vs State Of U.P. Thru' Secry. And 5 ... on 28 November, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 60435 of 2014
 
Petitioner :- Smt. Kamlesh Devi
 
Respondent :- State Of U.P. Thru' Secry. And 5 Others
 
Counsel for Petitioner :- Shshank Kumar,Rajeev Sisodia
 
Counsel for Respondent :- C.S.C.,R.N. Singh,Sanjay Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Learned counsel for the respondents has filed counter affidavit, is taken on record.

Learned counsel for the petitioner prays for and is granted a weeks time to file rejoinder affidavit.

Learned counsel for the petitioner submits that tomorrow is the date fixed for auction.

Learned counsel for the respondent-bank submits that as per instruction received, no date has been fixed for auction.

As prayed, put up this matter on 05.12.2014, as fresh.

Order Date :- 28.11.2014

VKG

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2014 Latest Caselaw 9346 ALL