Smt. Rinku Verma vs Director General, Medical & ...
2019 Latest Caselaw 4448 ALL

Citation : 2019 Latest Caselaw 4448 ALL
Judgement Date : 13 May, 2019

Allahabad High Court

Smt. Rinku Verma vs Director General, Medical & ... on 13 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.59816 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 23692 of 2018
 

 
Petitioner :- Smt. Rinku Verma
 
Respondent :- Director General, Medical & Health Services & Ors.
 
Counsel for Petitioner :- Surendra Kumar Verma,Anshuman Singh Rathore
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for amendment.

On due consideration, the application is allowed.

Learned counsel for the petitioner is permitted to amend the memo of writ petition within three days.

List the petition in the next cause list.

Order Date :- 13.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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