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Smt. Kirti Chaudhary And Another vs Union Of India And 8 Others
2014 Latest Caselaw 7561 ALL

Citation : 2014 Latest Caselaw 7561 ALL
Judgement Date : 14 October, 2014

Allahabad High Court
Smt. Kirti Chaudhary And Another vs Union Of India And 8 Others on 14 October, 2014
Bench: Akhtar Husain Khan



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 30423 of 2014
 

 
Petitioner :- Smt. Kirti Chaudhary And Another
 
Respondent :- Union Of India And 8 Others
 
Counsel for Petitioner :- Pankaj Kumar Shukla
 
Counsel for Respondent :- Govt.Advocate,A.S.G.I.,C.S. Chaturvedi,Sandeep Kumar Singh
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1 to 4. Shri Rajul Bhagawa appeared for respondent no.6. None appeared for respondent nos. 7 to 9.

Corpus was not produced in compliance of order dated 15.9.2014.

Shri Rajul Bhagawa learned for respondent no.6 prayed for time to file counter affidavit and to produce corpus.

Respondent nos. 5 to 9 have already been granted time to file counter affidavit. However last opportunity  of counter affidavit is given to respondent nos. 5 to 9.

Counter affidavit may be filed within two weeks. No further opportunity shall be given for filing counter affidavit. Rejoinder affidavit may be filed  within a week thereafter.

List on 12.11.2014.

Corpus shall be produced  by respondent nos. 5 to 9 in compliance of order dated 15.9.2014.    

Order Date :- 14.10.2014

RU

 

 

 
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