Smt. Kiran Gupta vs State Of U.P. Thru Prin.Secy.Home ...
2017 Latest Caselaw 3794 ALL

Citation : 2017 Latest Caselaw 3794 ALL
Judgement Date : 29 August, 2017

Allahabad High Court

Smt. Kiran Gupta vs State Of U.P. Thru Prin.Secy.Home ... on 29 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 511 of 2016
 

 
Petitioner :- Smt. Kiran Gupta
 
Respondent :- State Of U.P. Thru Prin.Secy.Home Deptt.Govt.Of Up Lko.& Ors
 
Counsel for Petitioner :- Hari Shankar Jain
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. No notice need be issued since respondents are already represented through counsel.

4. Pleadings are complete, list for hearing in its turn.

Order Date :- 29.8.2017

Pachhere/-

Download the LatestLaws.com Mobile App