Smt. Deepti Kumari vs State Of U.P. And 7 Ors.
2019 Latest Caselaw 2201 ALL

Citation : 2019 Latest Caselaw 2201 ALL
Judgement Date : 1 April, 2019

Allahabad High Court

Smt. Deepti Kumari vs State Of U.P. And 7 Ors. on 1 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 32717 of 2016
 

 
Petitioner :- Smt. Deepti Kumari
 
Respondent :- State Of U.P. And 7 Ors.
 
Counsel for Petitioner :- Prabhakar Dubey
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Singh
 

 
Hon'ble Prakash Padia,J.

Serious allegations were made by the petitioner against the private respondents in paragraph 11 of the writ petition.

In the circumstances, issue notices to respondent nos.4 to 7 returnable at an early date. Steps be taken within two weeks.

List this matter in the 2nd week of July 2017. In the meanwhile, respondents no.4 to 7 will file their counter affidavit/reply.

Order Date :- 1.4.2019

Pramod Tripathi

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