Smt. Reshma Singh vs State Of U P And 4 Others
2022 Latest Caselaw 20326 ALL

Citation : 2022 Latest Caselaw 20326 ALL
Judgement Date : 7 December, 2022

Allahabad High Court

Smt. Reshma Singh vs State Of U P And 4 Others on 7 December, 2022

Bench: Manoj Kumar Gupta, Jayant Banerji




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 25953 of 2022
 

 
Petitioner :- Smt. Reshma Singh
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Shri Krishna Mishra,Ajay Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Hon'ble Jayant Banerji,J.

Sri S.K. Mishra, learned counsel for the petitioner states that the controversy involved in the instant petition is covered by the order passed today in Writ-C No. 23647 of 2022.

In the said writ petition as well, the same notification dated 22.7.2022 was under challenge and the writ petition has been dismissed.

Following the reasoning given in the said judgment, the instant petition also stands dismissed.

Order Date :- 7.12.2022

sfa/

(Jayant Banerji, J) (Manoj Kumar Gupta, J)

Download the LatestLaws.com Mobile App