Smt. Ramrati vs State Of U.P. Thru Prin.Secy. Food ...
2014 Latest Caselaw 5482 ALL

Citation : 2014 Latest Caselaw 5482 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Smt. Ramrati vs State Of U.P. Thru Prin.Secy. Food ... on 1 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4290 of 2006
 

 
Petitioner :- Smt. Ramrati
 
Respondent :- State Of U.P. Thru Prin.Secy. Food & Cv.Supply & 4 Ors.
 
Counsel for Petitioner :- Sharad Kumar Dixit
 
Counsel for Respondent :- C.Sc..,R.N. Gupta
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned Standing Counsel.

It is submitted by learned counsel for the petitioner that this petition has become infractuous.

Accordingly it is disposed of.

Order Date :- 1.9.2014

RPD

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