Smt. Manju Pandey vs State Of U.P. ...
2019 Latest Caselaw 2837 ALL

Citation : 2019 Latest Caselaw 2837 ALL
Judgement Date : 11 April, 2019

Allahabad High Court

Smt. Manju Pandey vs State Of U.P. ... on 11 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 10154 of 2019
 
Petitioner :- Smt. Manju Pandey
 
Respondent :- State Of U.P. Thru.Prin.Secy.Medical & Health Services & Ors
 
Counsel for Petitioner :- Prabhaat Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Prabhat Kumar Tripathi, 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 one week thereafter.

List this petition in the week commencing 13.05.2019 as fresh.

Order Date :- 11.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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