Smt. Vandana Pandey vs Union Of India Thru Railways & 2 ...
2014 Latest Caselaw 6144 ALL

Citation : 2014 Latest Caselaw 6144 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Smt. Vandana Pandey vs Union Of India Thru Railways & 2 ... on 8 September, 2014

Bench: Ravindra Singh, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 2199 of 2008
 

 
Petitioner :- Smt. Vandana Pandey
 
Respondent :- Union Of India Thru Railways & 2 Ors.
 
Counsel for Petitioner :- Phool Chand Mishra
 
Counsel for Respondent :- Manik Sinha,Narendra Nath,Shree Chandra Misra
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

None appears to press this petition.

Heard learned Standing Counsel.

Due to efflux of time, this petition has become infructuous.

Interim order, if any, is hereby vacated.

Accordingly, this petition is disposed of.

Order Date :- 8.9.2014

RPD

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