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Smt. Priyanka Bindal vs State Of U.P. Thru Secy. And 2 ...
2014 Latest Caselaw 7316 ALL

Citation : 2014 Latest Caselaw 7316 ALL
Judgement Date : 8 October, 2014

Allahabad High Court
Smt. Priyanka Bindal vs State Of U.P. Thru Secy. And 2 ... on 8 October, 2014
Bench: Akhtar Husain Khan



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 46944 of 2014
 

 
Petitioner :- Smt. Priyanka Bindal
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- K.S. Chahar,Ajay Kumar Mishra
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioner appeared. Learned A.G.A. appeared for respondent nos. 1 and 2.  None appeared for respondent no.3. Notice has not been served on respondent no.3 because  steps have not been taken by the petitioner.

Learned counsel for the petitioner informed  the Court that parties have settled the dispute.

In view of statement made by learned counsel for the petitioner, the writ petition is disposed of as infructuous.

Order Date :- 8.10.2014

RU

 

 

 
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