Smt. Beena Singh & 8 Ors. vs State Of U.P. Through Prin. Secy. ...
2016 Latest Caselaw 754 ALL

Citation : 2016 Latest Caselaw 754 ALL
Judgement Date : 16 March, 2016

Allahabad High Court

Smt. Beena Singh & 8 Ors. vs State Of U.P. Through Prin. Secy. ... on 16 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 4720 of 2014
 

 
Petitioner :- Smt. Beena Singh & 8 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. Medical Health & Family We
 
Counsel for Petitioner :- Sampurnanand Shukla,Dinesh Kumar Singh,Manish Mishra,Pankaj Shukla Ist
 
Counsel for Respondent :- C.S.C.,Atul Kishore,Hetram Singh
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned standing counsel informs that he has not been able to get instructions in the matter. He prays for and is granted two weeks further time to seek instructions and file supplementary counter affidavit.

List thereafter.

Order Date :- 16.3.2016

Santosh/-

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