Priti Sharma vs State Of U.P. And 3 Others
2016 Latest Caselaw 1130 ALL

Citation : 2016 Latest Caselaw 1130 ALL
Judgement Date : 31 March, 2016

Allahabad High Court

Priti Sharma vs State Of U.P. And 3 Others on 31 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 14131 of 2016
 

 
Petitioner :- Priti Sharma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vijai Prakash Awasthi,Hem Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel appears for all the State functionaries. As prayed by him, six weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

Since the matter pertains to the compassionate appointment, it is made clear that if the counter affidavit is not filed by the next date, the matter will be decided on the basis of the material on record.

List this case in the week commencing 11.07.2016.

Order Date :- 31.3.2016

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