Citation : 2012 Latest Caselaw 1130 ALL
Judgement Date : 30 April, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - A No. - 11872 of 2007 Petitioner :- Dr. Shipra Nath Respondent :- The State Of U.P. Thru' Secretary & Others Petitioner Counsel :- Radha Kant Ojha,K.K. Rao,Kripa.Shanker Respondent Counsel :- C.S.C.,Anjani Mishra,M.A. Qadeer Hon'ble Rakesh Tiwari,J.
Hon'ble Het Singh Yadav,J.
Learned counsel for the petitioner submits that the petitioner is no more in service and a such, it is prayed that the petition may be dismissed as having become infrucuous.
In view of the statement made by learned counsel for the petitoner, the writ petition is dismissed as having become infructuous.
Order Date :- 30.4.2012
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