Uma Shaner Aged About 46 Years vs State Of U.P.Thr.Prin Secy Law ...
2014 Latest Caselaw 6139 ALL

Citation : 2014 Latest Caselaw 6139 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Uma Shaner Aged About 46 Years vs State Of U.P.Thr.Prin Secy Law ... on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 24
 

 
Case :- MISC. BENCH No. - 8996 of 2008
 

 
Petitioner :- Uma Shaner Aged About 46 Years
 
Respondent :- State Of U.P.Thr.Prin Secy Law Dept.Govt.Of U.P.Civil
 
Counsel for Petitioner :- O P Srivastva
 
Counsel for Respondent :- C.S.C.,Sharad Misra
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. Shri Susheel Kumar Singh, learned counsel for opposite party no.5 is present. 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 :- 8.9.2014

Muk

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