Smt. Neetu Arora Tandon vs State Of U.P. Thru ...
2019 Latest Caselaw 3449 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 29121 of 2018
 
Petitioner :- Smt. Neetu Arora Tandon
 
Respondent :- State Of U.P. Thru Prin.Secy.Energy Lucknow And Others
 
Counsel for Petitioner :- Ashish Chaturvedi,Hari Prasad Gupta
 
Counsel for Respondent :- C.S.C.,Dr.L.P.Mishra,Vikrant Raghuvanshi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri N. K. Seth, learned Senior Advocate assisted by Sri H.P. Gupta, Advocate for the petitioner and Dr. L.P. Mishra, learned counsel assisted by Sri Vikrant Raghuvanshi, Advocate for the opposite parties.

After hearing learned counsel for the petitioner, I am of the view that the matter requires consideration, therefore, the counter affidavit is required.

Let counter affidavit be filed within a period of ten days. Rejoinder affidavit, if any, may be filed within three days thereafter.

List this petition on 08.05.2019.

On the next date, the interim relief application of the petitioner may be considered.

Order Date :- 24.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]