Lalli Devi vs State Of U.P., Thru. Prin. Secy., ...
2014 Latest Caselaw 4142 ALL

Citation : 2014 Latest Caselaw 4142 ALL
Judgement Date : 7 August, 2014

Allahabad High Court

Lalli Devi vs State Of U.P., Thru. Prin. Secy., ... on 7 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 11753 of 2013
 

 
Petitioner :- Lalli Devi
 
Respondent :- State Of U.P., Thru. Prin. Secy., Home & 9 Others
 
Counsel for Petitioner :- D.K. Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned A.G.A.

It is submitted by learned counsel for the petitioner that in the present case final report has been submitted, therefore, this petition has become infructuous.

Accordingly, it is disposed of.

Order Date :- 7.8.2014

Download the LatestLaws.com Mobile App