Dropadi vs State Of U.P. And 2 Others
2019 Latest Caselaw 1506 ALL

Citation : 2019 Latest Caselaw 1506 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Dropadi vs State Of U.P. And 2 Others on 25 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 4169 of 2019
 

 
Petitioner :- Dropadi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Kumar Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

Heard Mr. Vikash Rana, learned counsel, holding brief of Mr. Rajesh Kumar Verma, learned counsel for the petitioner and learned Standing Counsel for the respondents.

The petitioner has preferred the present writ petition with the prayer to issue a mandamus directing the respondents to correct the name of the petitioner as "DROPADI" in place of "ADI".

The matter requires consideration.

Learned Standing Counsel prays for and is granted two weeks' time to seek instructions in the matter.

Put up in the additional cause list on 08.4.2019.

Order Date :- 25.3.2019

Pramod Tripathi

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