Smt.Sushma Srivastava vs State Of U.P.Through ...
2017 Latest Caselaw 1413 ALL

Citation : 2017 Latest Caselaw 1413 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Smt.Sushma Srivastava vs State Of U.P.Through ... on 30 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5480 of 2001
 

 
Petitioner :- Smt.Sushma Srivastava
 
Respondent :- State Of U.P.Through Secy.Secondery Education And 5 Ors.
 
Counsel for Petitioner :- Ravi Shanker Singh,Manjive Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Counsel for petitioner has filed rejoinder affidavit today. The same is taken on record.

Learned Standing Counsel prays for and is granted ten days' time to file any reply to the rejoinder affidavit, if he so desires.

On request of learned counsel for parties, put up on 03.07.2017.

Order Date :- 30.5.2017

psd

(Vivek Chaudhary,J.)

Download the LatestLaws.com Mobile App