Sangeeta Vishvakarma vs State Of U.P. And 2 Others
2015 Latest Caselaw 625 ALL

Citation : 2015 Latest Caselaw 625 ALL
Judgement Date : 21 May, 2015

Allahabad High Court

Sangeeta Vishvakarma vs State Of U.P. And 2 Others on 21 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 29758 of 2015
 

 
Petitioner :- Sangeeta Vishvakarma
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Avinash Chandra Srivastav
 
Counsel for Respondent :- C.S.C.,Rajesh Kumar Srivastava
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Avinash Chandra Srivastava, learned counsel for the petitioner, Sri Ayank Mishra, and Sri Rajesh Kumar Srivastava, learned counsel for the respondents.

Sri Ayank Mishra, learned counsel appearing for the respondent no.2 states that he has not been served with the copy of the writ petition.

The petitioner shall serve a copy of the writ petition to Sri Ayank Mishra.

List on 28.5.2015 as fresh.

Order Date :- 21.5.2015

Ashish Pd.

Download the LatestLaws.com Mobile App