Allahabad High Court
Km.Aparna Tripathi vs State Of U.P. Through Principal ... on 9 December, 2015
Bench: Mahendra Dayal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ? Court No. - 22 Case :- MISC. SINGLE No. - 3083 of 2008 Petitioner :- Km.Aparna Tripathi Respondent :- State Of U.P. Through Principal Secy.And 4 Others Counsel for Petitioner :- Ashok Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Mahendra Dayal,J.
This writ petition was filed in the year 2008 with the direction to the opposite parties to produce the answer books and evaluate them.
Since the period of 7 years have passed, therefore, the writ petition has rendered infructuous by efflux of time.
The writ petition is dismissed as infructuous.
Order Date :- 9.12.2015 Muk