Smt. Shakuntala vs State Of U.P. Thru Prin. Secy. ...
2017 Latest Caselaw 8089 ALL

Citation : 2017 Latest Caselaw 8089 ALL
Judgement Date : 18 December, 2017

Allahabad High Court

Smt. Shakuntala vs State Of U.P. Thru Prin. Secy. ... on 18 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- MISC. SINGLE No. - 4325 of 2013
 

 
Petitioner :- Smt. Shakuntala
 
Respondent :- State Of U.P. Thru Prin. Secy. Deptt. Of Panchayati Raj & Or
 
Counsel for Petitioner :- Dinesh Kumar Singh,Suresh Chandra Verma
 
Counsel for Respondent :- C.S.C.,G.A. Khan,H.P. Gupta,Pankaj Dheer Singh Rana
 

 
Hon'ble Rajnish Kumar,J.

Learned Standing Counsel states that he has served a copy of the counter affidavit on the learned counsel for petitioner and undertakes to file the same within 24 hours in the Registry.

Learned counsel for petitioner prays two weeks time to file rejoinder affidavit.

Time, as prayed, are granted.

List thereafter.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 18.12.2017

psd

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