SANGEETA Vs. STATE OF U.P.
LAWS(ALL)-2013-11-60
HIGH COURT OF ALLAHABAD
Decided on November 19,2013

SANGEETA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioners.
(2.) This writ petition is reported to be barred by laches by more than a year.
(3.) Learned counsel submits that the petitioners were financially distressed and have now been able to file the writ petition after such a long time.;


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