MOHINI VERMA Vs. UNION OF INDIA
LAWS(ALL)-2014-3-220
HIGH COURT OF ALLAHABAD
Decided on March 13,2014

Mohini Verma Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) The newly added respondent Nos. 4 to 6 are represented by Sri V.K. Singh and Sri D.K. Singh, Advocates. It is pointed out that respondent No. 4 Dr. Narendra Kumar Pandey has already expired. Let the name of respondent No. 4 be deleted from the array of respondents and a note in that regard be made by the office on the memo of writ petition.
(2.) So far as respondent Nos. 5 and 6 are concerned, Sri R.N. Singh/learned Senior Advocate has made an application for further time being granted to file counter-affidavit. Application is allowed.
(3.) Let counter-affidavit be filed by 3rd April, 2014, when the matter shall be listed next.;


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