Kumari Kamlesh vs State Of U.P.Through The ...
2017 Latest Caselaw 472 ALL

Citation : 2017 Latest Caselaw 472 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Kumari Kamlesh vs State Of U.P.Through The ... on 11 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1701 of 2002
 

 
Petitioner :- Kumari Kamlesh
 
Respondent :- State Of U.P.Through The Secy.Deptt.Of Education Basic
 
Counsel for Petitioner :- K.N. Tewari
 
Counsel for Respondent :- C.S.C.,R.N.Tilhari
 

 
Hon'ble Vivek Chaudhary,J.

Notices were issued upon opposite party no. 4 in the year 2002, but till date steps have not been taken.

Hence, the case abates against opposite party no.4.

List this petition in the next cause list.

Order Date :- 11.5.2017

psd

(Vivek Chaudhary,J.)

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