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Smt. Teena And Another vs State Of U.P. And 4 Others
2016 Latest Caselaw 1151 ALL

Citation : 2016 Latest Caselaw 1151 ALL
Judgement Date : 1 April, 2016

Allahabad High Court

Smt. Teena And Another vs State Of U.P. And 4 Others on 1 April, 2016

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 66827 of 2015
 

 
Petitioner :- Smt. Teena And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ram Kumar Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

The case is listed under Chapter XII, Rule 4 of the Allahabad High Court Rules, 1952. Steps have not been taken.

The writ petition is dismissed under Chapter 12 Rule 4 of the Rules of the Court.

Order Date :- 1.4.2016

Pratima

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Smt. Teena And Another vs State Of U.P. And 4 Others
2016 Latest Caselaw 1151 ALL

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Smt. Teena And Another vs State Of U.P. And 4 Others2016 Latest Caselaw 1151 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Teena And Another vs State Of U.P. And 4 Others
2016 Latest Caselaw 1151 ALL