Smt. Bhagwati vs State Of U.P. And Another
2022 Latest Caselaw 19945 ALL

Citation : 2022 Latest Caselaw 19945 ALL
Judgement Date : 5 December, 2022

Allahabad High Court

Smt. Bhagwati vs State Of U.P. And Another on 5 December, 2022

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 88
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9885 of 2006
 

 
Petitioner :- Smt. Bhagwati
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- O.P. Sharma Payod,Om Prakash Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Case is taken up in the revised call. None appears on behalf of the petitioner. However, learned A.G.A. for the State is present.

The matter relates to maintenance allowance.It appears that due to lapse of time, the matter has become infructuous.

In view of the above, this writ petition is dismissed as having become infructuous.

Certify this judgment to the lower Court immediately.

Order Date :- 5.12.2022

MN/-

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