Neetu Shukla vs The State Of U.P Thru Principal ...
2015 Latest Caselaw 2688 ALL

Citation : 2015 Latest Caselaw 2688 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Neetu Shukla vs The State Of U.P Thru Principal ... on 24 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5651 of 2015
 

 
Petitioner :- Neetu Shukla
 
Respondent :- The State Of U.P Thru Principal Secy.,Health Deptt.,And Ors.
 
Counsel for Petitioner :- Shravan Kumar Tiwari
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

As prayed by the learned Standing Counsel six weeks' time is allowed for filing counter affidavit. Petitioner may file rejoinder affidavit in next two weeks.

List immediately after the expiry of the aforesaid period before the appropriate bench.

Order Date :- 24.9.2015

MH/-

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