Smt. Vandana Sharma vs State Of U.P. & Others
2017 Latest Caselaw 667 ALL

Citation : 2017 Latest Caselaw 667 ALL
Judgement Date : 15 May, 2017

Allahabad High Court

Smt. Vandana Sharma vs State Of U.P. & Others on 15 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 23155 of 1998
 

 
Petitioner :- Smt. Vandana Sharma
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- M.M.L.Srivastava,Mahesh Sharma,Vinod Sinha
 
Counsel for Respondent :- S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Rejoinder and supplementary affidavits filed today, are taken on record.

Learned Standing Counsel seeks time to bring on record the order dated 16.04.1998 referred to in the impugned communication and to file counter affidavit in response to the supplementary affidavit filed today.

List in the next cause list to enable the learned Standing Counsel to do needful in the matter.

(Manoj Kumar Gupta,J.)

Order Date :- 15.5.2017

shailesh

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