Parveen Yunus vs State Of U.P. And Another
2017 Latest Caselaw 2921 ALL

Citation : 2017 Latest Caselaw 2921 ALL
Judgement Date : 2 August, 2017

Allahabad High Court

Parveen Yunus vs State Of U.P. And Another on 2 August, 2017

Bench: Satya Narain Agnihotri




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- MISC. SINGLE No. - 4387 of 2006
 

 
Petitioner :- Parveen Yunus
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- M.E.Khan
 
Counsel for Respondent :- Govt.Advocate,S.S.Imam Rizvi
 

 
Hon'ble Satya Narain Agnihotri,J.

Case taken up at 12:45 P.M. None present for petitioner while Sri S.S. Imam Rizvi, learned counsel for the opposite party no. 2 is present.

Learned counsel for the opposite party no. 2 submitted that on 05.07.2017, it was ordered by the Court that the matter shall not be adjourned and decided in absence of the petitioner.

Shri Shashi Kant Mishra, Advocate holding brief of Shri M.E. Khan, learned counsel for the petitioner appears and informed that the petition becomes infructuous and the matter shall be disposed of.

Since as per the information of learned counsel petition has become infructuous, hence, petition is dismissed as infructuous.

Order Date :- 2.8.2017

M/A.