Smt. Mamta And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3806 ALL

Citation : 2014 Latest Caselaw 3806 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Smt. Mamta And Anr. vs The State Of U.P Thru Principal ... on 30 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 3206 of 2014
 

 
Petitioner :- Smt. Mamta And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- A.N Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned A.G.A.

Learned A.G.A. files counter affidavit.

It is submitted by learned A.G.A. that in the present case after completing the investigation charge sheet dated 6.5.2014 has been submitted.

Considering the same this petition has become infractuous.

The interim order dated 17.4.2014 is hereby vacated.

Accordingly this petition is disposed of.

Order Date :- 30.7.2014

RPD

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