Dr. Sushma Kapoor vs State Of U.P. And Another
2017 Latest Caselaw 3226 ALL

Citation : 2017 Latest Caselaw 3226 ALL
Judgement Date : 11 August, 2017

Allahabad High Court

Dr. Sushma Kapoor vs State Of U.P. And Another on 11 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 36163 of 2017
 

 
Petitioner :- Dr. Sushma Kapoor
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Arvind Kumar Trivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Arvind Kumar Trivedi, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

Issue notice.

Notices on behalf of respondent nos.1 and 2 have been accepted by the Office of learned Chief Standing Counsel, therefore notices need not be served again to the aforesaid respondents.

Learned Standing Counsel is granted six weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter.

Order Date :- 11.8.2017

Swati

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