Smt. Janak Dulari Tiwari vs State Of U.P ...
2019 Latest Caselaw 2838 ALL

Citation : 2019 Latest Caselaw 2838 ALL
Judgement Date : 11 April, 2019

Allahabad High Court

Smt. Janak Dulari Tiwari 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. - 10117 of 2019
 
Petitioner :- Smt. Janak Dulari Tiwari
 
Respondent :- State Of U.P Thru.Prin.Secy.State Planning Commission-2 &Ors
 
Counsel for Petitioner :- Shrawan Kumar Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri S.K. Verma, 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 four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List immediately after expiry of the aforesaid period as fresh.

Order Date :- 11.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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