Narvesh Kumari vs State Of U.P. And 6 Others
2019 Latest Caselaw 192 ALL

Citation : 2019 Latest Caselaw 192 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Narvesh Kumari vs State Of U.P. And 6 Others on 26 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 27843 of 2018
 

 
Petitioner :- Narvesh Kumari
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Ajit Kumar,Syed Irfan Ali
 
Counsel for Respondent :- C.S.C.,Devid Kumar Singh,Yogendra Singh Bohra
 

 
Hon'ble Prakash Padia,J.

Sri. Y. S. Bohra, learned counsel for the respondents no.3 to 6 prays for and is granted three weeks time to file counter affidavit. Rejoinder affidavit may be filed within a week, thereafter.

List immediately after expiry of aforesaid period.

Order Date :- 26.2.2019

Pramod Tripathi

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