Km. Ekisha Singhal Thru Father ... vs State Of U.P.Thru Prin.Secy.Home ...
2016 Latest Caselaw 2687 ALL

Citation : 2016 Latest Caselaw 2687 ALL
Judgement Date : 17 May, 2016

Allahabad High Court

Km. Ekisha Singhal Thru Father ... vs State Of U.P.Thru Prin.Secy.Home ... on 17 May, 2016

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS No. - 6586 of 2016
 

 
Petitioner :- Km. Ekisha Singhal Thru Father Amit Singhal And Anr.
 
Respondent :- State Of U.P.Thru Prin.Secy.Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Vaibhav Kalia
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Mahendra Dayal,J.

In pursuance of the notice issued to respondent no.3, Smt. Pratima Srivastava has filed Vakalatnama along with counter affidavit, which is taken on record.

The learned counsel for the petitioners prays for and is allowed a week's time to file rejoinder affidavit.

List on 27.5.2016.

Order Date :- 17.5.2016

Muk

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