Dr. Vrinda Saxena And 2 Others vs Banaras Hindu ...
2017 Latest Caselaw 3548 ALL

Citation : 2017 Latest Caselaw 3548 ALL
Judgement Date : 23 August, 2017

Allahabad High Court

Dr. Vrinda Saxena And 2 Others vs Banaras Hindu ... on 23 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 38006 of 2017
 

 
Petitioner :- Dr. Vrinda Saxena And 2 Others
 
Respondent :- Banaras Hindu University,Varanasi Thru. Its Registrar & Anr.
 
Counsel for Petitioner :- Yogendra Kumar Srivastava
 
Counsel for Respondent :- Ajeet Kumar Singh
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Yogendra Kumar Srivastava, learned counsel for the petitioner, Sri V. K. Upadhyaya, learned Senior Counsel assisted by Sri Ajeet Kumar Singh, learned counsel for the respondents.

Issue notice.

Sri Ajeet Kumar Singh has accepted notice for respondents no.1 and 2, therefore notice need not be served again to the aforesaid respondents.

Learned counsel for the respondents is granted four weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter.

Order Date :- 23.8.2017

Swati