Sarita Devi And Another vs State Of U.P. Thru ...
2019 Latest Caselaw 4574 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 1016 of 2013
 
Petitioner :- Sarita Devi And Another
 
Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Medical Health & Ors.
 
Counsel for Petitioner :- V.N. Mishra
 
Counsel for Respondent :- C.S.C.,Salil Kumar Srivastava
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioners and the learned Additional Chief Standing Counsel for the State-respondents.

In compliance of order of this Court dated 19.04.2019, learned counsel for the petitioners has not incorporated the necessary amendments in the prayer clause of the writ petition. Therefore, he is allowed to incorporated the necessary amendments in the prayer clause of the writ petition, within a week.

Learned counsel for the petitioners has referred some documents from his file, but the page numbers of his paper book do not match with the page numbers of the Court file, therefore, learned counsel for the petitioners is permitted to match the page numbers of his paper book with the page numbers of the Court file within a period of one week so that he could address the Court properly.

List this petition on 22.05.2019 at 3:30 p.m.

Order Date :- 15.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]