Smt. Bhagwati vs State Of U.P. And 5 Others
2019 Latest Caselaw 910 ALL

Citation : 2019 Latest Caselaw 910 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Smt. Bhagwati vs State Of U.P. And 5 Others on 8 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 55590 of 2017
 

 
Petitioner :- Smt. Bhagwati
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Hans Pratap Singh
 
Counsel for Respondent :- C.S.C.,Nand Kishore Singh
 

 
Hon'ble Prakash Padia,J.

It is contended by learned counsel for the petitioner that by way of mistake the order dated 22.11.2017 was not complied with by him.

In the circumstances, one week further time is granted to the learned counsel for the petitioner to take steps in order to serve respondent no.6.

List on 28.3.2019.

Order Date :- 8.3.2019

Pramod Tripathi

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