Smt. Shanti Singh vs State Bank Of India , Mumbai And 2 ...
2014 Latest Caselaw 4767 ALL

Citation : 2014 Latest Caselaw 4767 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Smt. Shanti Singh vs State Bank Of India , Mumbai And 2 ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 5988 of 2004
 

 
Petitioner :- Smt. Shanti Singh
 
Respondent :- State Bank Of India , Mumbai And 2 Ors
 
Counsel for Petitioner :- R.K. Pandey,U.B Pandey
 
Counsel for Respondent :- N.K. Seth
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. The writ petition is quite old and pertains to the year 2004. However, learned Standing Counsel submits that by efflux of time, the writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 21.8.2014

Muk

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