Seema Devi vs State Of U.P.Through Pirn Secy Bal ...
2015 Latest Caselaw 2246 ALL

Citation : 2015 Latest Caselaw 2246 ALL
Judgement Date : 10 September, 2015

Allahabad High Court

Seema Devi vs State Of U.P.Through Pirn Secy Bal ... on 10 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6413 of 2004
 

 
Petitioner :- Seema Devi
 
Respondent :- State Of U.P.Through Pirn Secy Bal Vikas And 3 Ors
 
Counsel for Petitioner :- R.K Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Case called out.

None responds for the petitioner to press the writ petition.

Since the writ petition is quite old and pertains to the year 2004, it is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 10.9.2015

MH/-

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