Smt. Ram Kumari vs State Of U.P. & 4 Others
2015 Latest Caselaw 2790 ALL

Citation : 2015 Latest Caselaw 2790 ALL
Judgement Date : 29 September, 2015

Allahabad High Court

Smt. Ram Kumari vs State Of U.P. & 4 Others on 29 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 55277 of 2015
 

 
Petitioner :- Smt. Ram Kumari
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Amar Deep Sharma
 
Counsel for Respondent :- C.S.C.,Shivam Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

There are large number of mistakes in the writ and in the supplementary affidavit.

The practice of the filing petitions and affidavits, without reading the same by the Advocates of the High Court is not approved of by this Court.

The writ petition is dismissed as not pressed with liberty to the petitioner to file a proper petition.

Order Date :- 29.9.2015

Ashish Pd.

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