Neetu Rani vs State Of U.P. And 3 Others
2019 Latest Caselaw 840 ALL

Citation : 2019 Latest Caselaw 840 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Neetu Rani vs State Of U.P. And 3 Others on 8 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 1264 of 2019
 

 
Petitioner :- Neetu Rani
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare, Sr. Advocate
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

Order on Impleadment Application

Impleadment application filed today is taken on record.

The application is allowed.

The necessary amendment be made in the array of parties during the course of day.

Order on Writ Petition

Rejoinder affidavit filed today is taken on record.

Pleadings have already been exchanged between the parties.

List/put up this matter on 27.3.2019 in the additional cause list for final disposal.

Order Date :- 8.3.2019

Pramod Tripathi

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