Uma Devi vs State Of U.P. And 5 Others
2019 Latest Caselaw 1 ALL

Citation : 2019 Latest Caselaw 1 ALL
Judgement Date : 22 February, 2019

Allahabad High Court

Uma Devi vs State Of U.P. And 5 Others on 22 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 2845 of 2019
 

 
Petitioner :- Uma Devi
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Utsav,Maithali Sharan Pipersenia
 
Counsel for Respondent :- C.S.C.,Rajesh Khare
 

 
Hon'ble Prakash Padia,J.

Heard Mr. M. S. Pipersenia along-with Mr. Utsav, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos.1 to 3. Mr. Rajesh Khare, learned counsel, has accepted notice on behalf of respondent no.4.

Issue notices to respondent nos.5 and 6 returnable at an early date. Steps be taken within a week.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List thereafter for admission. It is made clear that the Court is not granting any interim order in favour of the petitioner in the present case.

Order Date :- 22.2.2019

Pramod Tripathi