Smt.Anjali Nakra vs U.P.Police Avas Nigam Through ...
2017 Latest Caselaw 2385 ALL

Citation : 2017 Latest Caselaw 2385 ALL
Judgement Date : 14 July, 2017

Allahabad High Court

Smt.Anjali Nakra vs U.P.Police Avas Nigam Through ... on 14 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1405 of 2003
 

 
Petitioner :- Smt.Anjali Nakra
 
Respondent :- U.P.Police Avas Nigam Through Chairman Cum M.D.And 1 Ors
 
Counsel for Petitioner :- Amitabh Misra,Rajesh Shukla,S.P. Shukla,Vishnu Srivastava
 
Counsel for Respondent :- Rajesh Tiwari,B.R.Singh
 

 
Hon'ble Vivek Chaudhary,J.

Cause shown is sufficient. Recall application is allowed. The writ petition is restored to its original number.

Counsel for petitioner is present. No one is present for respondents.

Counsel for petitioner points out that rejoinder affidavit filed on 21.11.2010 and rejoinder to the amended petition filed in February 2014 are not on record.

Office is directed to place the same on record.

List in the next cause list.

Order Date :- 14.7.2017

psd

(Vivek Chaudhary,J.)

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