Smt. Savitri Solanki vs State Of U.P. And 4 Others
2016 Latest Caselaw 82 ALL

Citation : 2016 Latest Caselaw 82 ALL
Judgement Date : 8 March, 2016

Allahabad High Court

Smt. Savitri Solanki vs State Of U.P. And 4 Others on 8 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 10276 of 2016
 

 
Petitioner :- Smt. Savitri Solanki
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ram Krishna Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel may seek instruction in the matter.

Put up this case on 06.04.2016 in the additional cause list.

Since the matter relates to the post retiral benefit, it is made clear that in the event on the next date, the learned Standing Counsel fails to get the instruction, the Court will consider the interim application on the next date.

Order Date :- 8.3.2016

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