Smt. Lalita Singh vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 6379 ALL

Citation : 2016 Latest Caselaw 6379 ALL
Judgement Date : 3 October, 2016

Allahabad High Court

Smt. Lalita Singh vs State Of U.P. And 3 Ors. on 3 October, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 37667 of 2016
 

 
Petitioner :- Smt. Lalita Singh
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Manoj Kumar Singh
 
Counsel for Respondent :- C.S.C.,Saurabh,Shyam Mani Shukla
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is stated that the petitioner's husband died on 11.12.2011 but the bill for the medical reimbursement hs not been paid as yet.

Sri S.N. Shukla has put in appearance on behalf of the Jal Sansthan. He shall file an affidavit stating reason why medical reimbursement bill has not been paid.

List this case on the top of the list on 07.11.2016.

It is made clear that if on the next date counter affidavit is not filed, the Court will view the matter seriously.

Order Date :- 3.10.2016

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