Allahabad High Court
Smt. Renuka Singh vs Union Of India & Others on 12 January, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 26 Case :- WRIT - A No. - 1058 of 2010 Petitioner :- Smt. Renuka Singh Respondent :- Union Of India & Others Petitioner Counsel :- B.N. Tiwari Respondent Counsel :- A.S.G.I. Hon'ble Shishir Kumar,J.
Shri Singhal, learned Additional Solicitor General of India who has accepted notices on behalf of respondents may file counter affidavit within one month. Learned counsel for the Petitioner will have two weeks thereafter to file rejoinder affidavit.
List after expiry of the aforesaid period.
Order Date :- 12.1.2010 Pk