Smt. Bina Pandey vs State Of U.P. Through Secy. Deptt. ...
2013 Latest Caselaw 6481 ALL

Citation : 2013 Latest Caselaw 6481 ALL
Judgement Date : 11 October, 2013

Allahabad High Court

Smt. Bina Pandey vs State Of U.P. Through Secy. Deptt. ... on 11 October, 2013

Bench: Anil Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 6241 of 2013
 

 
Petitioner :- Smt. Bina Pandey
 
Respondent :- State Of U.P. Through Secy. Deptt. Of Medical & Health Servi
 
Counsel for Petitioner :- Shailendra Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anil Kumar,J.

After arguing at some length, Sri Shailendra Kuamr Singh, learned counsel for the petitioner submits that present writ petition may be dismissed as not pressed, at this stage.

Learned Standing Counsel has no objection on the above request.

In view of the abovesaid facts, the writ petition is dismissed as not pressed, at this stage.

Order Date :- 11.10.2013

Ravi/

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