Smt. Sheetla Verma vs State Of U.P. Thru Secy. Food & ...
2014 Latest Caselaw 4812 ALL

Citation : 2014 Latest Caselaw 4812 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Smt. Sheetla Verma vs State Of U.P. Thru Secy. Food & ... on 22 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 6317 of 2004
 

 
Petitioner :- Smt. Sheetla Verma
 
Respondent :- State Of U.P. Thru Secy. Food & Civil Supplies & 6 Ors.
 
Counsel for Petitioner :- Anurag Srivastava
 
Counsel for Respondent :- C.S.C.,R.N. Gupta
 

 
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 :- 22.8.2014

Muk

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