Saroj Kumari [Objection Filed] vs State Of U.P.Through Secy.Women ...
2014 Latest Caselaw 3167 ALL

Citation : 2014 Latest Caselaw 3167 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Saroj Kumari [Objection Filed] vs State Of U.P.Through Secy.Women ... on 15 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 414 of 2002
 

 
Petitioner :- Saroj Kumari [Objection Filed]
 
Respondent :- State Of U.P.Through Secy.Women Child Development
 
Counsel for Petitioner :- Sharad Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The instant writ petition has been listed in the cause list under the heading "likely to be infructuous" and objections, if any, may be filed in the Registry Section.

An objection has been raised by the learned counsel for the petitioner that the instant writ petition has not become infructuous.

In view of the above, list this case for hearing before appropriate Court.

Order Date :- 15.7.2014

Tanveer/-

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