Rajeshree Tiwari vs State Of U.P. And 2 Others
2016 Latest Caselaw 5274 ALL

Citation : 2016 Latest Caselaw 5274 ALL
Judgement Date : 17 August, 2016

Allahabad High Court

Rajeshree Tiwari vs State Of U.P. And 2 Others on 17 August, 2016

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 34493 of 2016
 

 
Petitioner :- Rajeshree Tiwari
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Awadhesh Kumar Malviya
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Suneet Kumar, J.

Despite earlier order of this Court, the learned Standing Counsel has not received any instruction.

As prayed, two weeks further time is granted to seek instruction.

Put up this matter on 06th September, 2016, as fresh.

It is made clear that in the event, the instruction is not received, the second respondent - Regional Secretary, Madhyamik Shiksha Parishad, Regional Office, Varanasi, shall appear in person along with the relevant record on the date of listing to assist the Court.

Order Date :- 17.08.2016.

Vinod.

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