Smt. Savitri And Anr. vs State Of U.P. And Others
2012 Latest Caselaw 4727 ALL

Citation : 2012 Latest Caselaw 4727 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Smt. Savitri And Anr. vs State Of U.P. And Others on 3 October, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3229 of 2011
 

 
Petitioner :- Smt. Savitri And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sarvajeet Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Nobody is present on behalf of the petitioners to press the writ petition even in the revised reading of the cause list.

Office report dated 01.10.2012 records that the steps have not been taken.

Writ petition is dismissed for want of prosecution. Interim order, if any, stands discharged.

Learned A.G.A. shall forward a copy of this order to the S.P./S.S.P. concerned for the investigation being completed with due diligence, if not already completed.

Order Date :- 3.10.2012

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