Babita Sharma And 10 Others vs State Of U.P. And 5 Others
2015 Latest Caselaw 2255 ALL

Citation : 2015 Latest Caselaw 2255 ALL
Judgement Date : 10 September, 2015

Allahabad High Court

Babita Sharma And 10 Others vs State Of U.P. And 5 Others on 10 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL No. - 646 of 2015
 

 
Appellant :- Babita Sharma And 10 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Appellant :- Arvind Kumar
 
Counsel for Respondent :- C.S.C.,Yatindra
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The instant appeal has been filed by the eleven out of nineteen petitioners of Writ Petition No. 41017 of 2015 decided on 7.8.2015, it is stated before us that special appeal filed by 8 others, being Special No. 576 of 2015 (Nem Kumari and 7 others Vs. State of U.P. and 5 others) has already been decided vide judgment and order of Division Bench of this Court dated 25.8.2015.

In view of the aforesaid, this appeal is also disposed of for same reason and with same directions.

Order Date :- 10.9.2015

Ashish Pd.