Smt Rizwana Siddiqui vs State Of U.P Thru Addl Chief Secy ...
2018 Latest Caselaw 12 ALL

Citation : 2018 Latest Caselaw 12 ALL
Judgement Date : 17 April, 2018

Allahabad High Court

Smt Rizwana Siddiqui vs State Of U.P Thru Addl Chief Secy ... on 17 April, 2018

Bench: Devendra Kumar Arora, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
Case :- SERVICE BENCH No. - 5664 of 2018
 
Petitioner :- Smt Rizwana Siddiqui
 
Respondent :- State Of U.P Thru Addl Chief Secy Laghu & Madhyam Udyog Ors
 
Counsel for Petitioner :- Vinod Kumar,Akash Dikshit,Anand Prakash Awasthi
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajesh Singh Chauhan,J.

Learned Standing Counsel prays for and is granted two weeks' further time to file the counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List after expiry of the aforesaid period.

Order Date :- 17.4.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Dr. Devendra Kumar Arora,J.]

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