Ragini Upadhyay vs State Of U.P. And 5 Others
2019 Latest Caselaw 1647 ALL

Citation : 2019 Latest Caselaw 1647 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Ragini Upadhyay vs State Of U.P. And 5 Others on 26 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 27278 of 2018
 

 
Petitioner :- Ragini Upadhyay
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Mahendra Pratap
 
Counsel for Respondent :- C.S.C.,Rajesh Khare
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner contended that till date no counter affidavit has been filed by the respondents.

In the circumstances, six weeks further time is granted to learned counsel for the respondents to file counter affidavit.

List in the 3rd week of May, 2019.

Order Date :- 26.3.2019

Pramod Tripathi

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