Alka Tiwari & Others vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 762 ALL

Citation : 2019 Latest Caselaw 762 ALL
Judgement Date : 7 March, 2019

Allahabad High Court

Alka Tiwari & Others vs State Of U.P. Thru. Prin. Secy. ... on 7 March, 2019

Bench: Ritu Raj Awasthi, Alok Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 31192 of 2017
 

 
Petitioner :- Alka Tiwari & Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Secondary Educatio
 
Counsel for Petitioner :- Sameer Kalia,Birendra Pratap Singh
 
Counsel for Respondent :- C.S.C.,Raj Kr Singh Suryvanshi
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Alok Mathur,J.

Learned Standing Counsel states that he could not get instructions, as such, no counter affidavit could be filed.

On his request, two weeks further time is granted to file counter affidavit positively.

List on 02.04.2019.

In case no counter affidavit is filed by the next date of listing, some responsible officer shall be present before this Court along with record for assistance.

Order Date :- 7.3.2019

psd

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