Mrs. Savita vs State Of U.P. And Others
2012 Latest Caselaw 2139 ALL

Citation : 2012 Latest Caselaw 2139 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Mrs. Savita vs State Of U.P. And Others on 24 May, 2012

Bench: Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. SINGLE No. - 799 of 1995
 

 
Petitioner :- Mrs. Savita
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vishal Singh
 
Respondent Counsel :- C S C
 

 
Hon'ble Vishnu Chandra Gupta,J.

List revised.

None present for petitioner.

Learned standing counsel states that this writ petition has become infructuous.

Accordingly, petition is dismissed as infructuous.

Interim order, if any, is vacated.

Order Date :- 24.5.2012

S. Kumar

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