Km Neha Dixit vs Chairman, State Bank Of ...
2014 Latest Caselaw 7746 ALL

Citation : 2014 Latest Caselaw 7746 ALL
Judgement Date : 28 October, 2014

Allahabad High Court

Km Neha Dixit vs Chairman, State Bank Of ... on 28 October, 2014

Bench: Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- SERVICE SINGLE No. - 6624 of 2005
 

 
Petitioner :- Km Neha Dixit
 
Respondent :- Chairman, State Bank Of India,Corporate Central Off.& Anr
 
Counsel for Petitioner :- Smt Nalini Jain,Prabhat K Tripathi
 
Counsel for Respondent :- N K Seth,Mahesh Chandra
 

 
Hon'ble Aditya Nath Mittal,J.

List has been revised. None appears for the petitioner.

The petition has been listed under the heading 'likely to be infructuous'.

Any objection has not been filed.

Learned counsel for the opposite party submits that the petition has become infructuous.

The writ petition is dismissed as infructuous.

Order Date :- 28.10.2014

VNP/-

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