Smt. Asha Singh W/O Madhur Milan ... vs State Of U.P. Thru Principal ...
2014 Latest Caselaw 6067 ALL

Citation : 2014 Latest Caselaw 6067 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Smt. Asha Singh W/O Madhur Milan ... vs State Of U.P. Thru Principal ... on 6 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 10623 of 2008
 

 
Petitioner :- Smt. Asha Singh W/O Madhur Milan Singh
 
Respondent :- State Of U.P. Thru Principal Secretary Panchayati Raj & Othe
 
Counsel for Petitioner :- Dr. L.P. Mishra
 
Counsel for Respondent :- C.S.C.,Rajeev Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. The writ petition is quite old and pertains to the year 2008. However, learned Standing Counsel submits that by efflux of time, the writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 6.9.2014

Muk

Download the LatestLaws.com Mobile App