Smt.Chhaya Devi vs Debts Recovery Tribunal ...
2014 Latest Caselaw 2473 ALL

Citation : 2014 Latest Caselaw 2473 ALL
Judgement Date : 3 July, 2014

Allahabad High Court

Smt.Chhaya Devi vs Debts Recovery Tribunal ... on 3 July, 2014

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Case :- MISC. SINGLE No. - 3900 of 2006
 
Petitioner :- Smt.Chhaya Devi
 
Respondent :- Debts Recovery Tribunal University Road Lucknow Th.Registrar
 
Counsel for Petitioner :- Jawed Murtaza
 
Counsel for Respondent :- S.Bhatnagar
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

This case has been listed under the heading "Bunch cases likely to be infructuous". Notice was also published in the cause list for filing objections, but neither any objection has been filed nor any one is present on behalf of the petitioner to raise any objection.

It transpires that by lapse of time, the petition has rendered infructuous. Accordingly, it is dismissed as infructuous.

Order Date :- 3.7.2014

Virendra

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