Smt. Anita Tiwari vs State Of U.P. And 3 Others
2017 Latest Caselaw 2469 ALL

Citation : 2017 Latest Caselaw 2469 ALL
Judgement Date : 17 July, 2017

Allahabad High Court

Smt. Anita Tiwari vs State Of U.P. And 3 Others on 17 July, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 30410 of 2017
 

 
Petitioner :- Smt. Anita Tiwari
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Giridhary Lal Choudhary
 
Counsel for Respondent :- C.S.C.,Pramod Kumar
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Heard learned counsel of the petitioner and learned Standing counsel for the State-respondents.

Notices on behalf of respondents have been accepted by the office of learned Chief Standing Counsel, therefore notices need not be served again to the aforesaid respondents.

The learned Standing Counsel is granted six weeks' time to file counter affidavit.

Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter.

Order Date :- 17.7.2017

Swati

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