Dr. Kanchan Verma And Another vs State Of U.P. Thru.Prin.Secy. ...
2018 Latest Caselaw 23 ALL

Citation : 2018 Latest Caselaw 23 ALL
Judgement Date : 17 April, 2018

Allahabad High Court

Dr. Kanchan Verma And Another vs State Of U.P. Thru.Prin.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. - 7091 of 2018
 
Petitioner :- Dr. Kanchan Verma And Another
 
Respondent :- State Of U.P. Thru.Prin.Secy. Medical Health & Family & Ors.
 
Counsel for Petitioner :- Adnan Ahmad
 
Counsel for Respondent :- C.S.C.,Ashok Shukla,Saurabh Lavania
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajesh Singh Chauhan,J.

On the request of learned Standing Counsel, three weeks' time is granted for filing 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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