Smt. Fatima Alias Angira And ... vs State Of U.P. & Others
2012 Latest Caselaw 4356 ALL

Citation : 2012 Latest Caselaw 4356 ALL
Judgement Date : 20 September, 2012

Allahabad High Court

Smt. Fatima Alias Angira And ... vs State Of U.P. & Others on 20 September, 2012

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19034 of 2010
 

 
Petitioner :- Smt. Fatima Alias Angira And Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Omkar Nath Rai
 
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 12.09.2012 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 :- 20.9.2012

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