Allahabad High Court
Vibha Srivastava vs Cantonment Board, Varanasi And Others on 3 February, 2010
Author: C.K. Prasad
Bench: Chandramauli Kumar Prasad, Arun Tandon
Chief Justice's Court Case :- SPECIAL APPEAL No. - 151 of 2010 Petitioner :- Vibha Srivastava Respondent :- Cantonment Board, Varanasi And Others Petitioner Counsel :- M.M. Sahai Respondent Counsel :- S.D. Dube Hon'ble Chandramauli Kumar Prasad,Chief Justice Hon'ble Arun Tandon,J.
Admit.
Respondents 1 and 2 are represented by Mr. S.D. Dube. Issue notice to respondent no.3, for which requisites under Registered Cover with A.D. be filed by 8th of February, 2010. Mr. M.M. Sahai, appearing on behalf of the appellant, prays for interim relief.
In the facts and circumstances of the case, we are not inclined to grant interim relief.
Prayer for interim relief stands rejected. Order Date :- 3.2.2010 RKK/-
(C.K. Prasad, CJ) (Arun Tandon, J)