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Smt.Geeta Rani Verma ... vs State Of U.P.Through Secretary ...
2017 Latest Caselaw 2493 ALL

Citation : 2017 Latest Caselaw 2493 ALL
Judgement Date : 18 July, 2017

Allahabad High Court
Smt.Geeta Rani Verma ... vs State Of U.P.Through Secretary ... on 18 July, 2017
Bench: Vivek Chaudhary



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 4929 of 2000
 

 
Petitioner :- Smt.Geeta Rani Verma [Appropriate Regular Court]
 
Respondent :- State Of U.P.Through Secretary Education Lucknow
 
Counsel for Petitioner :- Anil Kumar,Anurag Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

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

Learned counsel for petitioner has filed a supplementary affidavit today. Respondents are granted two weeks' time to file reply to the same.

List  along with Writ Petition No. 7387 (S/S) of 2005.

Order Date :- 18.7.2017

psd

(Vivek Chaudhary,J.)

 

 

 
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