Meenu vs State Of U.P. And 6 Ors
2014 Latest Caselaw 7951 ALL

Citation : 2014 Latest Caselaw 7951 ALL
Judgement Date : 31 October, 2014

Allahabad High Court

Meenu vs State Of U.P. And 6 Ors on 31 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 58037 of 2014
 

 
Petitioner :- Meenu
 
Respondent :- State Of U.P. And 6 Ors
 
Counsel for Petitioner :- Siddharth Khare
 
Counsel for Respondent :- C.S.C.,Rajesh Yadav
 

 
Hon'ble Rajan Roy,J.

Supplementary affidavit filed today is taken on record.

Heard learned counsel for the petitioner, Sri Rajesh Yadav for respondent nos. 3 and 4 and learned standing counsel for the State.

Let notices be issued to respondent nos. 5 to 7.

Steps may be taken within a week. The respondents may file counter affidavit within six weeks. Rejoinder affidavit, if any may be filed within two weeks thereafter. The respondents may file reply for the supplementary affidavit also.

List immediately thereafter.

Order Date :- 31.10.2014

SKS

Download the LatestLaws.com Mobile App