SMT. SUDHA SINGH AND ANR. Vs. THE STATE OF U.P. THRU PRINCIPAL SECY., HOME CIVIL. AND ANR.
LAWS(ALL)-2011-7-383
HIGH COURT OF ALLAHABAD
Decided on
July 19,2011
Smt. Sudha Singh And Anr.
Appellant
VERSUS
The State Of U.P. Thru Principal Secy., Home Civil. And Anr.
Respondents
JUDGEMENT
Satyendra Singh Chauhan, J. -
(1.) HEARD learned Counsel for the Petitioners and learned AGA.
(2.) NOTICE on behalf of opposite party No. 1 has been accepted by the learned AGA.Issue notice to opposite party No. 2.
(3.) LIST after service of notice.;
(2.) NOTICE on behalf of opposite party No. 1 has been accepted by the learned AGA.
(3.) LIST after service of notice.;
Copyright © Regent Computronics Pvt.Ltd.