Shanti Devi vs Union Of India And 5 Ors.
2016 Latest Caselaw 6019 ALL

Citation : 2016 Latest Caselaw 6019 ALL
Judgement Date : 20 September, 2016

Allahabad High Court

Shanti Devi vs Union Of India And 5 Ors. on 20 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 33112 of 2016
 

 
Petitioner :- Shanti Devi
 
Respondent :- Union Of India And 5 Ors.
 
Counsel for Petitioner :- Arvind Srivastava Iii
 
Counsel for Respondent :- A.S.G.I.,Chandra Jeet Singh,Santosh Kumar Mishra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

As prayed by the learned counsel for the petitioner, four weeks time is granted to file rejoinder affidavit to the counter affidavit filed on behalf of the respondent no.2.

Sri P.N. Tripathi has filed his memo of appearance on behalf of respondent nos. 4, 5 and 6 while Sri Chandrajeet Singh appears for respondent nos. 1 and 3. They may also file counter affidavits within the same period.

List immediately after expiry of the aforesaid period.

Order Date :- 20.9.2016

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