Smt. Sunita Devi vs State Of U.P. & Others
2011 Latest Caselaw 216 ALL

Citation : 2011 Latest Caselaw 216 ALL
Judgement Date : 11 March, 2011

Allahabad High Court

Smt. Sunita Devi vs State Of U.P. & Others on 11 March, 2011

Bench: D.S.R. Varma, Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 16735 of 2007
 

 
Petitioner :- Smt. Sunita Devi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sant Sharan Upadhyaya,Sadhna Upadhyaya
 
Respondent Counsel :- C.S.C.,Ankit Saran
 

 
Hon'ble D.S.R. Varma,J.

Hon'ble Vikram Nath,J.

Even at the stage of calling of the revised list, none appears for the petitioner nor any of his representative. However, learned Standing Counsel is present for the respondents.

The writ petition is accordingly dismissed for default.

Interim order, if any, stands vacated.

Order Date :- 11.3.2011

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