Mamta vs State Of U.P. And 5 Others
2015 Latest Caselaw 2777 ALL

Citation : 2015 Latest Caselaw 2777 ALL
Judgement Date : 29 September, 2015

Allahabad High Court

Mamta vs State Of U.P. And 5 Others on 29 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 55141 of 2015
 

 
Petitioner :- Mamta
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Ravi Prakash Srivastava,Prakhar P. Srivastava
 
Counsel for Respondent :- C.S.C.,Amit Shukla
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The writ petition discloses absolutely no justifiable cause for interference made by this Court under Article 226 of the Constitution of India.

The writ petition is dismissed.

Order Date :- 29.9.2015

Ashish Pd.

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