Smt. Anita Kashyap vs State Of U.P. And 2 Others
2019 Latest Caselaw 580 ALL

Citation : 2019 Latest Caselaw 580 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Smt. Anita Kashyap vs State Of U.P. And 2 Others on 6 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 23138 of 2016
 

 
Petitioner :- Smt. Anita Kashyap
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Awadh Narain Rai
 
Counsel for Respondent :- C.S.C.,Rajesh Yadav
 

 
Hon'ble Prakash Padia,J.

Vide order dated 19.5.2016 respondents were granted time to file counter affidavit but till date no counter affidavit has been filed by the respondents.

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

List on 10.4.2019. Learned counsel for the petitioner is directed to inform learned counsel for the respondents regarding this order in writing by Monday next.

Order Date :- 6.3.2019

Pramod Tripathi

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