Smt.Sheela Yadav vs State Of U.P.Through Secretary ...
2018 Latest Caselaw 4006 ALL

Citation : 2018 Latest Caselaw 4006 ALL
Judgement Date : 27 November, 2018

Allahabad High Court

Smt.Sheela Yadav vs State Of U.P.Through Secretary ... on 27 November, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
(C.M. Application No.130572 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 4733 of 1992
 

 
Petitioner :- Smt.Sheela Yadav
 
Respondent :- State Of U.P.Through Secretary (Ayurvedic & Unani Services)
 
Counsel for Petitioner :- Kapil Deo,Ashwani Kumar,B.S. Yadav,I.H. Farooqui
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Issue notice to the opposite parties both ways.

Office is directed to issue Dasti Summons to the learned counsel for the petitioner for service upon the opposite parties outside the Court, within a week.

List after service of notices.

Order Date :- 27.11.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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