Smt.Ramjanki vs State Of U.P. And Others
2012 Latest Caselaw 2144 ALL

Citation : 2012 Latest Caselaw 2144 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Smt.Ramjanki 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. - 804 of 1995
 

 
Petitioner :- Smt.Ramjanki
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- H A Hussaini
 
Respondent Counsel :- C S C
 

 
Hon'ble Vishnu Chandra Gupta,J.

Learned standing counsel has pointed out that this writ petition has become infructuous.

List revised.

No one is present to press this petition.

It is, accordingly, dismissed as infructuous..

Interim order, if any, is vacated.

Order Date :- 24.5.2012

S. Kumar

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