PREMLATA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised. None appears for respondent no.3 whereas Shri Vishal Tandon, learned counsel for the petitioner and learned Standing Counsel for the State-respondents are present.

(2.) None appears to press the C.M. Impleadment Application No.2 of 2018. It is accordingly dismissed for want of prosecution.

(3.) C.M. Amendment Application No. 14 of 2021 has already been allowed today, by a separate order.