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Pooja Kumari & Another vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 2176 ALL

Citation : 2017 Latest Caselaw 2176 ALL
Judgement Date : 10 July, 2017

Allahabad High Court
Pooja Kumari & Another vs State Of U.P. Thru. Prin. Secy. ... on 10 July, 2017
Bench: Ramesh Sinha, Rekha Dikshit



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 8224 of 2017
 

 
Petitioner :- Pooja Kumari & Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home & Ors.
 
Counsel for Petitioner :- Smriti
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Learned counsel for the petitioners prays for a week's time to take steps upon private respondent.

The prayer made by the petitioner's counsel is allowed.

The steps shall be taken within a week and the notice will be duly served upon private respondent, failing which the petition stands dismissed.

Interim order earlier granted shall constitute till the next date of listing.

(Rekha Dikshit,J.)  (Ramesh Sinha,J.)

Order Date :- 10.7.2017

IA

 

 

 
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