Smt. Farida vs State Of U.P. And 2 Others
2016 Latest Caselaw 1046 ALL

Citation : 2016 Latest Caselaw 1046 ALL
Judgement Date : 29 March, 2016

Allahabad High Court

Smt. Farida vs State Of U.P. And 2 Others on 29 March, 2016

Bench: Krishna Murari, Vinod Kumar Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 13595 of 2016
 

 
Petitioner :- Smt. Farida
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Krishna Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Vinod Kumar Misra,J.

Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 & 2. He may file counter affidavit within six weeks.

Issue notice to the respondent no.3 who may also file counter affidavit within the same period.

Petitioner shall take steps for service of notice by registered post within a period of two weeks.

Office shall issue notice returnable at an early date.

List after service of notice on the respondents.

Order Date :- 29.3.2016

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