Smt. Karmaita vs State Of U.P. Thru Secy. Mahila ...
2017 Latest Caselaw 1423 ALL

Citation : 2017 Latest Caselaw 1423 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Smt. Karmaita vs State Of U.P. Thru Secy. Mahila ... on 30 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. Called in revised. Sri Sharad Pathak, learned counsel for the petitioner is present.

2. Sri R.A. Maurya, learned counsel for the respondent is not present.

3. List this case in the month of July, 2017.

Order Date :- 30.5.2017

Pachhere/-

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