Smt. Kamla Kumari & Anr. vs State Of U.P. Thru Secy. Awas & 3 ...
2014 Latest Caselaw 5608 ALL

Citation : 2014 Latest Caselaw 5608 ALL
Judgement Date : 2 September, 2014

Allahabad High Court

Smt. Kamla Kumari & Anr. vs State Of U.P. Thru Secy. Awas & 3 ... on 2 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9804 of 2007
 

 
Petitioner :- Smt. Kamla Kumari & Anr.
 
Respondent :- State Of U.P. Thru Secy. Awas & 3 Ors.
 
Counsel for Petitioner :- S.C. Shukla,Manish Mathur,O.N. Tripathi
 
Counsel for Respondent :- C.S.C.,Anurag Srivastava,K.S. Pawar,Mahesh Chandra,R.K. Upadhyay
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned Standing Counsel.

It is submitted by learned counsel for the petitioners that he is not having any instruction.

Accordingly it is disposed of for want of instruction.

Order Date :- 2.9.2014

RPD

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