Nirmala Devi vs State Of U.P. Thru' Chief Secy. & ...
2014 Latest Caselaw 7356 ALL

Citation : 2014 Latest Caselaw 7356 ALL
Judgement Date : 9 October, 2014

Allahabad High Court

Nirmala Devi vs State Of U.P. Thru' Chief Secy. & ... on 9 October, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 45529 of 2004
 

 
Petitioner :- Nirmala Devi
 
Respondent :- State Of U.P. Thru' Chief Secy. & Others
 
Counsel for Petitioner :- Tripathi B.G. Bhai,Murlidhar
 
Counsel for Respondent :- C.S.C.,S.M.A.Kazmi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Learned Standing Counsel prays for and is granted three weeks time to file reply to the restoration application filed along with an application under Section 5 of the Limitation Act.

List in week commencing 3.11.2014.

Order Date :- 9.10.2014

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