Shikha Wadhawa vs Civil Judge Senior Division Court No. 44 ...
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Allahabad High Court

Shikha Wadhawa vs Civil Judge Senior Division Court No. 44 ... on 1 July, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:44574
 
Court No. - 19
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3034 of 2024
 

 
Petitioner :- Shikha Wadhawa
 
Respondent :- Civil Judge Senior Division Court No. 44 Lko. And Another
 
Counsel for Petitioner :- Ajay Shukla,Dhananjai Singh
 

 
Hon'ble Manish Kumar,J.
 

Learned Standing Counsel has submitted that earlier also for the same relief, the petitioner had approached this Court by filing a Writ under Article 227 bearing No. 5138 of 2022 (Shikha Wadhwa Vs. Civil Judge (Senior Division) Court No - 44, Lko. And Another), which was disposed of by this Court vide judgment and order dated - 3.1.2023, a copy of which has already been annexed in the present writ petition, hence the present writ petition is not maintainable and deserved to be dismissed.

At this stage, learned counsel for the petitioner submits that he does not want to press the present writ petition.

As prayed, the writ petition is dismissed as not pressed.

Order Date :- 1.7.2024

Anuj Singh