Smt. Deepti Awasthi vs State Of U.P. Thru Prin. Secy. ...
2016 Latest Caselaw 174 ALL

Citation : 2016 Latest Caselaw 174 ALL
Judgement Date : 9 March, 2016

Allahabad High Court

Smt. Deepti Awasthi vs State Of U.P. Thru Prin. Secy. ... on 9 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 2835 of 2012
 

 
Petitioner :- Smt. Deepti Awasthi
 
Respondent :- State Of U.P. Thru Prin. Secy. Training & Employment & Anr
 
Counsel for Petitioner :- R.N. Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned standing counsel prays for and is granted two weeks' time to file counter affidavit.

Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter.

Order Date :- 9.3.2016

Santosh/-

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