Dr. Smt. Sarika Singh vs State Of U.P. & Others
2017 Latest Caselaw 6829 ALL

Citation : 2017 Latest Caselaw 6829 ALL
Judgement Date : 14 November, 2017

Allahabad High Court

Dr. Smt. Sarika Singh vs State Of U.P. & Others on 14 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 58111 of 2008
 

 
Petitioner :- Dr. Smt. Sarika Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- K.K. Roy,Mukesh Kr. Singh,Rahul Agarwal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Despite passing of the stop order dated 12.10.2017 no counter affidavit has been filed by the State. Learned Standing Counsel prays for further accommodation. Two weeks' further time is granted to the learned Standing Counsel to file counter affidavit or to show-cause by filing proper affidavit why the order dated 12.10.2017 has not been complied with.

A copy of the order may be given to the learned Standing Counsel free of costs within 24 hours for information and necessary compliance.

Order Date :- 14.11.2017

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