Smt. Ram Janki vs State Of U.P. And 4 Others
2015 Latest Caselaw 4972 ALL

Citation : 2015 Latest Caselaw 4972 ALL
Judgement Date : 2 December, 2015

Allahabad High Court

Smt. Ram Janki vs State Of U.P. And 4 Others on 2 December, 2015

Bench: Dilip Gupta, Mukhtar Ahmad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 65193 of 2015
 

 
Petitioner :- Smt. Ram Janki
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Rajesh Kumar Roy Sharma
 
Counsel for Respondent :- C.S.C.,Krishna Kumar Chand
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Mukhtar Ahmad,J.

Sri Rajesh Kumar Roy Sharma, learned counsel for the petitioner states that the petitioner does not desire to press this petition. Sri Arjun Prasad Yadav, learned counsel appearing for the Mid Day Meal Authority and Sri Krishna Kumar Chand, learned counsel appearing for the respondent Nos. 4 and 5 have no objection.

The petition is, accordingly, dismissed.

Order Date :- 2.12.2015

Akram

(Dilip Gupta, J.)

(Mukhtar Ahmad, J.)

Download the LatestLaws.com Mobile App