Smt. Sarita Soni And Anr. vs State Of U.P. Thru. Secy. Home And ...
2017 Latest Caselaw 1089 ALL

Citation : 2017 Latest Caselaw 1089 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Smt. Sarita Soni And Anr. vs State Of U.P. Thru. Secy. Home And ... on 23 May, 2017

Bench: Ajai Lamba, Sanjay Harkauli




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 11407 of 2017
 

 
Petitioner :- Smt. Sarita Soni And Anr.
 
Respondent :- State Of U.P. Thru. Secy. Home And Ors.
 
Counsel for Petitioner :- Sunil Kumar,Arvind Kumar Yadav,Surendra Mani Ojha
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Sanjay Harkauli,J.

1. This petition seeks issuance of a writ in the nature of mandamus directing respondents to provide proper security to the petitioners and their family members.

2. Learned counsel for the petitioners contends that let this petition be dismissed as not pressed.

3. The petition is dismissed as not pressed.

Order Date :- 23.5.2017

Shukla

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