Km. Vimla Rawat & Another vs State Of U.P. & Others
2014 Latest Caselaw 45 ALL

Citation : 2014 Latest Caselaw 45 ALL
Judgement Date : 21 March, 2014

Allahabad High Court

Km. Vimla Rawat & Another vs State Of U.P. & Others on 21 March, 2014

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- SERVICE SINGLE No. - 3741 of 1992
 

 
Petitioner :- Km. Vimla Rawat & Another
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Rakesh Sharma
 
Counsel for Respondent :- Lalit Shukla
 

 
Hon'ble Mahendra Dayal,J.

As the Advocates are abstaining from judicial work, heard the learned Standing Counsel and perused the record.

By means of interim order dated 29.6.1992 the operation of the order dated 30th May 1992 as well as order for cancellation of regularisation was stayed.

It appears that due to efflux of time the writ petition has rendered infructuous.

Accordingly writ petition is dismissed as infurctuous.

Interim order, if any, stands vacated.

Order Date :- 21.3.2014

Anurag/-

Download the LatestLaws.com Mobile App