Shahnaaz Bano vs The State Of U.P.Thru Its ...
2015 Latest Caselaw 4433 ALL

Citation : 2015 Latest Caselaw 4433 ALL
Judgement Date : 20 November, 2015

Allahabad High Court

Shahnaaz Bano vs The State Of U.P.Thru Its ... on 20 November, 2015

Bench: Amreshwar Pratap Sahi, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. BENCH No. - 10757 of 2015
 

 
Petitioner :- Shahnaaz Bano
 
Respondent :- The State Of U.P.Thru Its Secy.Deptt.Of Home Lko.And Ors.
 
Counsel for Petitioner :- Mahfooz Alam
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Attau Rahman Masoodi,J.

After the matter was heard, learned counsel for the petitioner submits that since husband of the petitioner has already filed a revision and the petitioner, prima facie, has no locus, the writ petition be dismissed as not pressed, without prejudice to the rights of the husband of the petitioner.

The writ petition is dismissed as not pressed.

Order Date :- 20.11.2015

MFA/-

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