Smt. Mithlesh Vats vs State Of U.P.Throgh Prin. To The ...
2014 Latest Caselaw 839 ALL

Citation : 2014 Latest Caselaw 839 ALL
Judgement Date : 11 April, 2014

Allahabad High Court

Smt. Mithlesh Vats vs State Of U.P.Throgh Prin. To The ... on 11 April, 2014

Bench: Devendra Pratap Singh, Zaki Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- SERVICE BENCH No. - 371 of 2004
 

 
Petitioner :- Smt. Mithlesh Vats
 
Respondent :- State Of U.P.Throgh Prin. To The Govt. Of U.P.Public Works .
 
Counsel for Petitioner :- I.H.Farooqui
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Devendra Pratap Singh,J.

Hon'ble Zaki Ullah Khan,J.

None appears for the petitioner even in the revised list.

Heard learned Standing Counsel and perused the record.

In view of the facts and circumstances of the case and considering the prayer made in this writ petition, it appears that cause in this writ petition does not survive.

Accordingly, the writ petition is dismissed and the interim order, if any, is vacated.

Order Date :- 11.4.2014

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