Neetu vs State Of U.P. And 2 Ors.
2016 Latest Caselaw 5066 ALL

Citation : 2016 Latest Caselaw 5066 ALL
Judgement Date : 9 August, 2016

Allahabad High Court

Neetu vs State Of U.P. And 2 Ors. on 9 August, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 36754 of 2016
 

 
Petitioner :- Neetu
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Pawan Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Nagendra Nath Mishra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Office has reported that the writ petition is beyond time by 183 days.

As prayed by the learned counsel for the petitioner, three days time is granted to file supplementary affidavit explaining the delay.

Put up this case as supplementary fresh on 12.08.2016.

Order Date :- 9.8.2016

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