Kamalini Srivastava vs State Of U.P. And Another
2016 Latest Caselaw 4390 ALL

Citation : 2016 Latest Caselaw 4390 ALL
Judgement Date : 20 July, 2016

Allahabad High Court

Kamalini Srivastava vs State Of U.P. And Another on 20 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 26329 of 2016
 

 
Petitioner :- Kamalini Srivastava
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Dinesh Chandra
 
Counsel for Respondent :- C.S.C.,Dharmendra Pratap Singh
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

In compliance of the order dated 05.07.2016, learned counsel for the respondent has received the instruction. On the instruction, he submits that an amount of Rs.14.00 lacs has already been paid to the petitioner on 16.09.2013. This fact has not been disclosed by the petitioner in the writ petition.

Learned counsel for the respondents is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period.

Order Date :- 20.7.2016

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