Smt. Reema Singh vs State Of U.P. And 3 Others
2016 Latest Caselaw 1523 ALL

Citation : 2016 Latest Caselaw 1523 ALL
Judgement Date : 19 April, 2016

Allahabad High Court

Smt. Reema Singh vs State Of U.P. And 3 Others on 19 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 10087 of 2016
 

 
Petitioner :- Smt. Reema Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sumant Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel was granted six weeks time on 03.03.2016 to file counter affidavit. He prays further time to file counter affidavit.

Two months further and no more time to file counter affidavit.

List this case on 20.07.2016 among top ten cases.

Matter relates to the compassionate appointment.

It is made clear that if on the next date the counter affidavit is not filed, the petition shall be disposed of finally on the basis of material available on record.

Order Date :- 19.4.2016

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