Neelam Kumari vs State Of U.P. And 2 Others
2018 Latest Caselaw 1512 ALL

Citation : 2018 Latest Caselaw 1512 ALL
Judgement Date : 13 July, 2018

Allahabad High Court

Neelam Kumari vs State Of U.P. And 2 Others on 13 July, 2018

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 14648 of 2018
 

 
Petitioner :- Neelam Kumari
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Balendra Kumar Singh
 
Counsel for Respondent :- C.S.C.,Nand Kishore Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard learned counsel for the petitioner, learned standing counsel for the State-respondents and Sri Nand Kishore Singh, learned counsel for respondent nos. 2 and 3.

Learned counsel for the parties jointly agree that the controversy is concluded by a judment of this Court dated 10.7.2018 in Writ-A No.14340 of 2018 (Parshu Ram v. State of U.P. and 2 others ).

In view of the aforesaid, the writ petition is dismissed.

Order Date :- 13.7.2018

Ak/

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