Smt. Sushma vs Prescribed Authority/Sub ...
2019 Latest Caselaw 5156 ALL

Citation : 2019 Latest Caselaw 5156 ALL
Judgement Date : 29 May, 2019

Allahabad High Court

Smt. Sushma vs Prescribed Authority/Sub ... on 29 May, 2019

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. SINGLE No. - 1633 of 2013
 

 
Petitioner :- Smt. Sushma
 
Respondent :- Prescribed Authority/Sub Divisional Magistrate Lalganj & Ors
 
Counsel for Petitioner :- Ramapati Shukla,Gaurav Misra,Subhash Singh
 
Counsel for Respondent :- C.S.C.,Daya Shanker Tiwari
 

 
Hon'ble Rajan Roy,J.

Considering the subject matter of the writ petition, the same has become infructuous with the efflux of time.

The petition is dismissed as having become infructuous.

Interim order, if any, stands discharged.

Order Date :- 29.5.2019

Vijay (Rajan Roy, J)

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