Smt. Aneeta Varshney vs State Of U.P. & Others
2017 Latest Caselaw 5677 ALL

Citation : 2017 Latest Caselaw 5677 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Smt. Aneeta Varshney vs State Of U.P. & Others on 24 October, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 52623 of 2002
 

 
Petitioner :- Smt. Aneeta Varshney
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Gaurav Kumar Srivastava,Ramesh Kumar Ojha,Siddharth Nandan
 
Counsel for Respondent :- C.S.C,Ashutosh Srivastava,Gopal Krishna,Rakesh Agrahari
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Order on the Amendment Application

Allowed.

Let necessary amendment be carried out within a week.

Learned Standing Counsel may file a counter to the amended petition within next three weeks and also update the matter.

List after three weeks.

Learned counsel for the petitioner may give notice to the learned counsel for the respondents in writing that the matter will be taken up after three weeks.

Order Date :- 24.10.2017

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