Allahabad High Court
Seema Dabas And Another vs State Of U.P. And 2 Others on 22 January, 2019
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - A No. - 26808 of 2018 Petitioner :- Seema Dabas And Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Kailash Singh Kushwaha Counsel for Respondent :- C.S.C.,Nisheeth Yadav Hon'ble Prakash Padia,J.
Order on amendment application The amendment application filed by the learned counsel for the petitioner is allowed.
The necessary amendment be incorporated in the array of parties within three days.
Order Date :- 22.1.2019 Pramod Tripathi Court No. - 18 Case :- WRIT - A No. - 26808 of 2018 Petitioner :- Seema Dabas And Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Kailash Singh Kushwaha Counsel for Respondent :- C.S.C.,Nisheeth Yadav Hon'ble Prakash Padia,J.
In compliance of the order passed by this Court an affidavit was filed by Mr. Nisheeth Yadav, learned counsel, on behalf of respondent no.2, the same is taken on record.
Learned Standing Counsel prays for and is granted two weeks' time to file counter affidavit to the writ petition as well as to the amendment application. Ten days time is granted to the learned counsel for the petitioner to file response to the aforesaid affidavit.
Put up as fresh on 7.2.2019.
Order Date :- 22.1.2019 Pramod Tripathi