Smt. Gyan Kumari vs State Of U.P. Thru. D.M. Distt. ...
2017 Latest Caselaw 5187 ALL

Citation : 2017 Latest Caselaw 5187 ALL
Judgement Date : 7 October, 2017

Allahabad High Court

Smt. Gyan Kumari vs State Of U.P. Thru. D.M. Distt. ... on 7 October, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4131 of 2015
 

 
Petitioner :- Smt. Gyan Kumari
 
Respondent :- State Of U.P. Thru. D.M. Distt. Pratapgarh & 3 Ors.
 
Counsel for Petitioner :- Dinesh Kumar Ojha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Learned Standing Counsel prays for and is granted two weeks time to file counter affidavit. Learned counsel for petitioner is also directed to bring on record the scheme in question under which she is claiming compensation.

List after two weeks.

Order Date :- 7.10.2017

psd

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