State Of U.P. Thru. Prin.Secy. ... vs Smt. Savita Sachan & Anr.
2017 Latest Caselaw 2975 ALL

Citation : 2017 Latest Caselaw 2975 ALL
Judgement Date : 3 August, 2017

Allahabad High Court

State Of U.P. Thru. Prin.Secy. ... vs Smt. Savita Sachan & Anr. on 3 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 818 of 2015
 

 
Petitioner :- State Of U.P. Thru. Prin.Secy. Deptt. Of Home & 3 Others
 
Respondent :- Smt. Savita Sachan & Anr.
 
Counsel for Petitioner :- Standing Counsel
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. Issue notice to respondent no.1 by registered post A.D as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9 (3) C.P.C returnable at an early date.

4. The respondent may file counter affidavit within one month after receiving notice. Rejoinder affidavit may be filed within three weeks thereafter.

5. After exchange of pleadings, list for hearing on its turn.

Order Date :- 3.8.2017

Pachhere/-

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