Smt.Sangeet Moghe vs State Of U.P.Thru ...
2013 Latest Caselaw 502 ALL

Citation : 2013 Latest Caselaw 502 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Smt.Sangeet Moghe vs State Of U.P.Thru ... on 8 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 6862 of 2005
 

 
Petitioner :- Smt.Sangeet Moghe
 
Respondent :- State Of U.P.Thru Prin.Secy.Home,Civil Sectt.Lko.& 2 Others
 
Petitioner Counsel :- Vandana Pandey,S.P.Singh
 
Respondent Counsel :- C.S.C.,B R Singh,Rajesh Tewari,Rakesh Tewari
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the petitioner states that he has filed an application on 18.3.2013 in writ petition no.6862 of 2005. The aforesaid application is not on record.

Office is directed to trace out the same and place it on record.

List in the next cause list.

Order Date :- 8.4.2013

R.U.

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