Smt. Vidya Devi & Another vs The State Of U.P. & Another
2015 Latest Caselaw 5285 ALL

Citation : 2015 Latest Caselaw 5285 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Smt. Vidya Devi & Another vs The State Of U.P. & Another on 9 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 22904 of 2007
 

 
Petitioner :- Smt. Vidya Devi & Another
 
Respondent :- The State Of U.P. & Another
 
Counsel for Petitioner :- Jitendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

The writ petition is listed under the heading of Infructuous Cases.

Nobody is present on behalf of the writ petitioner even in the revised reading of the cause list.

The writ petition is dismissed as infructuous.

Interim order, if any, stands discharged.

Order Date :- 9.12.2015

Ashish Pd.

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