Kalyani Ajivika Mahila Swayam ... vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 7127 ALL

Citation : 2023 Latest Caselaw 7127 ALL
Judgement Date : 3 March, 2023

Allahabad High Court

Kalyani Ajivika Mahila Swayam ... vs State Of U.P. Thru. Prin. Secy. ... on 3 March, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 31 of 2023
 

 
Applicant :- Kalyani Ajivika Mahila Swayam Sahayta Samooh Thru. Its President Gudiya Devi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Panchayati Raj Lko. And 8 Others
 
Counsel for Applicant :- Alok Kirti Mishra,Neelesh Gautam
 

 
Hon'ble Pankaj Bhatia,J.

The present review application has been filed seeking review of the judgment and order dated 02.02.2023.

The contention of the Counsel for the applicant is that the relevant Government Order was not shown by the petitioner during the course of argument and thus, the same has led to passing of the order dated 02.02.2023.

The ground taken by the counsel for the petitioner is clearly beyond the scope of the review, as such, the review application is dismissed.

Order Date :- 3.3.2023

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Kalyani Ajivika Mahila Swayam ... vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 7127 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

LatestLaws Partner Event : IJJ

Kalyani Ajivika Mahila Swayam ... vs State Of U.P. Thru. Prin. Secy. ...2023 Latest Caselaw 7127 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

LatestLaws Partner Event : IJJ

Kalyani Ajivika Mahila Swayam ... vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 7127 ALL