Shiv Kumari vs U.P. Jal Nigam (Urban) Trhu. Its ...
2024 Latest Caselaw 20330 ALL

Citation : 2024 Latest Caselaw 20330 ALL
Judgement Date : 31 May, 2024

Allahabad High Court

Shiv Kumari vs U.P. Jal Nigam (Urban) Trhu. Its ... on 31 May, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:41733
 

 
Court No. - 20
 

 
Case :- WRIT - A No. - 4459 of 2024
 

 
Petitioner :- Shiv Kumari
 
Respondent :- U.P. Jal Nigam (Urban) Trhu. Its Managing Director Lko. And 2 Others
 
Counsel for Petitioner :- Ujjwal Sen,Prashant Chandra
 
Counsel for Respondent :- Rishabh Kapoor
 

 
Hon'ble Shree Prakash Singh,J.

Learned counsel for the petitioners has filed a defective affidavit in support of this writ petition, which is not permissible under the rules of the court.

In view of aforesaid, the writ petition is dismissed with liberty to the petitioner to file a fresh petition at an appropriate stage.

Office is directed to return the certified copies of the orders/Judgments, if any, to the learned counsel for the petitioner forthwith.

Order Date :- 31.5.2024

AKS

Download the LatestLaws.com Mobile App