Smt. Karmaita vs State Of U.P. Thru Secy. Mahila ...
2017 Latest Caselaw 1036 ALL

Citation : 2017 Latest Caselaw 1036 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Smt. Karmaita vs State Of U.P. Thru Secy. Mahila ... on 23 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 5824 of 2007
 

 
Petitioner :- Smt. Karmaita
 
Respondent :- State Of U.P. Thru Secy. Mahila Kalyan & 4 Ors.
 
Counsel for Petitioner :- Sharad Pathak
 
Counsel for Respondent :- C.S.C.,R.A. Maurya
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Shri R.A. Maurya, learned counsel for the respondent is reported to be ill.

2. Passed over for the day.

3. List at an early date.

Order Date :- 23.5.2017

Pachhere/-

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