Smt.Kavita Rani vs Union Of India Through Its ...
2015 Latest Caselaw 4410 ALL

Citation : 2015 Latest Caselaw 4410 ALL
Judgement Date : 20 November, 2015

Allahabad High Court

Smt.Kavita Rani vs Union Of India Through Its ... on 20 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6604 of 2001
 

 
Petitioner :- Smt.Kavita Rani
 
Respondent :- Union Of India Through Its Ministry Of Health And 4 Ors.
 
Counsel for Petitioner :- S.K.Chaudhary,Upendra Nath Mishra
 
Counsel for Respondent :- B.B.Saxena,Ambrednra K Bajpai,C.S.C.,Dipak Seth,G.K.Mehrotra,I.B.Singh,Rajendra Singh,Ranjan Roy,S.K.Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Counsel for the opposite party is not present.

On the request of learned Counsel for the petitioner, put up on 23.11.2015.

Learned Counsel will inform in writing about the date fixed to learned Counsel for the opposite party.

Order Date :- 20.11.2015

Arvind

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