Smt. Reshma @ Reshmi And Another vs State Of U.P. And Others
2012 Latest Caselaw 2638 ALL

Citation : 2012 Latest Caselaw 2638 ALL
Judgement Date : 3 July, 2012

Allahabad High Court

Smt. Reshma @ Reshmi And Another vs State Of U.P. And Others on 3 July, 2012

Bench: Amitava Lala, Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 31492 of 2012
 

 
Petitioner :- Smt. Reshma @ Reshmi And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- P.N. Gangwar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amitava Lala,J.

Hon'ble Pradeep Kumar Singh Baghel,J.

Despite on the repeated calls, no body is present on behalf of the petitioners before this Court to press this petition. The petitioners i.e. Girl and boy are also not present before this Court. Therefore, it can be safely presumed that the petitioners' purpose has been sub-served or they are not interested to proceed with the matter any further and the writ petition has become infructuous.

Hence, the writ petition is dismissed as infructuous, however, without imposing any cost.

Order Date :- 3.7.2012

ssm

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