Allahabad High Court
State Of U.P. Thru. Prin.Secy. Deptt. Of ... vs Smt. Savita Sachan & Anr. on 3 August, 2017
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 818 of 2015 Petitioner :- State Of U.P. Thru. Prin.Secy. Deptt. Of Home & 3 Others Respondent :- Smt. Savita Sachan & Anr. Counsel for Petitioner :- Standing Counsel Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. Heard.
2. Admit.
3. Issue notice to respondent no.1 by registered post A.D as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9 (3) C.P.C returnable at an early date.
4. The respondent may file counter affidavit within one month after receiving notice. Rejoinder affidavit may be filed within three weeks thereafter.
5. After exchange of pleadings, list for hearing on its turn.
Order Date :- 3.8.2017 Pachhere/-