Allahabad High Court
Smt.Shashi Rani Dixit W/O P K Dixit vs State Of U P Thr.Prin.Secy.Mahila Evam ... on 28 February, 2012
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- SERVICE SINGLE No. - 8770 of 2011 Petitioner :- Smt.Shashi Rani Dixit W/O P K Dixit Respondent :- State Of U P Thr.Prin.Secy.Mahila Evam Bal Vikas & 6 Ors. Petitioner Counsel :- Anurag Srivastva Respondent Counsel :- C.S.C. Hon'ble Devendra Kumar Arora,J.
(C.M.A.No.18121 of 2012) This is an application for vacation of interim order filed along with counter affidavit.
Counter affidavit filed on behalf of opposite parties no. 1 to 7 is taken on record.
Rejoinder affidavit, if any, be filed within two weeks.
List thereafter the application for vacation of interim order.
Order Date :- 28.2.2012 Suresh/