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Km. Rupa Devi vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 2721 ALL

Citation : 2019 Latest Caselaw 2721 ALL
Judgement Date : 9 April, 2019

Allahabad High Court

Km. Rupa Devi vs State Of U.P. Thru. Prin. Secy., ... on 9 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9912 of 2019
 
Petitioner :- Km. Rupa Devi
 
Respondent :- State Of U.P. Thru. Prin. Secy., Rural Development & Ors.
 
Counsel for Petitioner :- Daya Shankar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri D.S. Yadav, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

Let the counter affidavit be filed within a period of three weeks. Rejoinder affidavit, if any, may be filed within a period of one week thereafter.

List this petition in the week commencing 13.05.2019 as fresh.

Order Date :- 9.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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