Km. Sangeeta Pandey vs State Of U.P. And Others
2019 Latest Caselaw 2314 ALL

Citation : 2019 Latest Caselaw 2314 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Km. Sangeeta Pandey vs State Of U.P. And Others on 2 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 1853 of 2009
 

 
Petitioner :- Km. Sangeeta Pandey
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Sukesh Kumar,S.N. Yadav
 
Counsel for Respondent :- C.S.C.,Ashok Kr.Singh,R.P.Dubey,Sanjay Dwivedi
 

 
Hon'ble Prakash Padia,J.

The case has been called out in the revised list. Nobody is present on behalf of petitioner to press this writ petition.

An interim order was granted on 23.1.2009. A counter affidavit along-with stay vacation application was filed by Mr. R. P. Dubey, learned counsel for the respondent no.4. Mr. R. P. Dubey, learned counsel for the respondent no.4 contended that no rejoinder affidavit has been filed till date.

The interim order dated 23.1.2009 is hereby vacated.

List in the month of July, 2019.9.

Order Date :- 2.4.2019

Pramod Tripathi

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