Smt. Shanti Devi vs State Of U.P. And 3 Others
2019 Latest Caselaw 1521 ALL

Citation : 2019 Latest Caselaw 1521 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Smt. Shanti Devi vs State Of U.P. And 3 Others on 25 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 2553 of 2019
 

 
Petitioner :- Smt. Shanti Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vimal Kumar
 
Counsel for Respondent :- C.S.C.,Sanjay Chaturvedi
 

 
Hon'ble Prakash Padia,J.

In terms of the order passed by this Court, short counter affidavit filed on behalf of respondent nos.2 and 3 is taken on record.

Learned counsel for the petitioner prays for and is granted one week's time to file rejoinder affidavit.

List on 08.4.2019.

Order Date :- 25.3.2019

Pramod Tripathi

Download the LatestLaws.com Mobile App