Smt.Raj Kumari vs State Of U.P.Through Principal ...
2014 Latest Caselaw 5002 ALL

Citation : 2014 Latest Caselaw 5002 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Smt.Raj Kumari vs State Of U.P.Through Principal ... on 26 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 2182 of 2005
 

 
Petitioner :- Smt.Raj Kumari
 
Respondent :- State Of U.P.Through Principal Secy.Nagar Vikas And 3 Ors
 
Counsel for Petitioner :- Upendra Nath Misra,Sameer Kalia
 
Counsel for Respondent :- C.S.C.,Pt.S.Chandra,Virendra Mishra
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

None appears to press this petition.

Heard learned Standing Counsel.

Due to efflux of time, this petition has become infructuos.

Accordingly, this petition is disposed of.

Order Date :- 26.8.2014

RPD

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