Smt. Sarita Devi W/O Ram Chandar vs State Of U.P. Thru Secy. Mahila ...
2015 Latest Caselaw 3024 ALL

Citation : 2015 Latest Caselaw 3024 ALL
Judgement Date : 8 October, 2015

Allahabad High Court

Smt. Sarita Devi W/O Ram Chandar vs State Of U.P. Thru Secy. Mahila ... on 8 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4693 of 2009
 

 
Petitioner :- Smt. Sarita Devi W/O Ram Chandar
 
Respondent :- State Of U.P. Thru Secy. Mahila Kalyan & Others
 
Counsel for Petitioner :- M.E. Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Counsel for the petitioner submits that till date no counter affidavit has been filed.

As prayed, four weeks further time and no more is allowed is allowed for filing counter affidavit. Petitioner is allowed a week's time to file rejoinder affidavit.

List thereafter.

Order Date :- 8.10.2015

MH/-

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