Smt. Archana Rathi vs State Of U P And 3 Others
2019 Latest Caselaw 193 ALL

Citation : 2019 Latest Caselaw 193 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Smt. Archana Rathi vs State Of U P And 3 Others on 26 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 22176 of 2018
 

 
Petitioner :- Smt. Archana Rathi
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Ved Mani Tiwari,Ashok Mehta, Sr. Advocate
 
Counsel for Respondent :- C.S.C.,Santoosh Kumar Dwivedi,Shivam Yadav
 

 
Hon'ble Prakash Padia,J.

Sri S. K. Dwivedi, learned counsel for the respondents contended that counter affidavit along-with stay vacation application was filed by him on 12.12.2018, which is not on record.

Office is directed to trace out the same and place on record.

List in the next cause list. Interim order dated 22.10.2018 is extended till the next date of listing.

Order Date :- 26.2.2019

Pramod Tripathi

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