Rekha Shakya vs State Of U.P. And 3 Others
2019 Latest Caselaw 2417 ALL

Citation : 2019 Latest Caselaw 2417 ALL
Judgement Date : 3 April, 2019

Allahabad High Court

Rekha Shakya vs State Of U.P. And 3 Others on 3 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 4424 of 2019
 

 
Petitioner :- Rekha Shakya
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Shivendu Ojha,Radha Kant Ojha, Sr. Advocate,Shatrughan Sonwal
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner submitted that in respect of question nos.78 correct answer was given by him. This fact is clear from the perusal of the answer sheet (page 45 of the paper book). Similar objection was raised by Sri Shivendu Ojha, learned counsel for the petitioner, in respect of question nos.133 and 109 also.

Learned Standing Counsel is directed to seek further instructions in the matter.

List on 10.4.2019 along-with Writ A No.3378 of 2019 (Ranjana Tripathi Vs. State of U.P. and others).

Order Date :- 3.4.2019

Pramod Tripathi

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