Smt. Geeta Devi vs State Of U.P. And 4 Others
2018 Latest Caselaw 2635 ALL

Citation : 2018 Latest Caselaw 2635 ALL
Judgement Date : 17 September, 2018

Allahabad High Court

Smt. Geeta Devi vs State Of U.P. And 4 Others on 17 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 34711 of 2016
 

 
Petitioner :- Smt. Geeta Devi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sunil Kumar Srivastava,Ghan Shyam Singh
 
Counsel for Respondent :- C.S.C.,Naresh Chandra Tripahti,Ram Babu Yadav
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Counsel for the petitioner states that copy of reply has not been served. He may procure the same by giving notice to the respondent's Advocate who had not served the copy.

List on 29th October, 2019.

The impleader Advocate also states that the copy of petition is not served, he may also serve the notice for getting the copy from petitioner.

Order Date :- 17.9.2018

Mukesh

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