Kalawati vs State Of U.P. And 2 Others
2019 Latest Caselaw 1787 ALL

Citation : 2019 Latest Caselaw 1787 ALL
Judgement Date : 27 March, 2019

Allahabad High Court

Kalawati vs State Of U.P. And 2 Others on 27 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3517 of 2019
 

 
Petitioner :- Kalawati
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Brijesh Ojha
 
Counsel for Respondent :- C.S.C.,Shyam Krishna Gupta
 

 
Hon'ble Prakash Padia,J.

In terms of the order dated 7.3.2019 instructions received by Mr. Shyam Krishna Gupta, learned counsel for the respondent-District Basic Education Officer, Moradabad, was placed before the Court, which is taken on record.

After going through the instructions, the Court is of the view that the counter affidavit is required in order to decide the controversy.

Learned counsel for the respondent no.2 prays for and is granted four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within two weeks' thereafter.

List immediately after expiry of aforesaid period.

Order Date :- 27.3.2019

Pramod Tripathi