Allahabad High Court
Gajendra Singh vs State Of U.P. & Others on 5 May, 2014
Bench: Ran Vijai Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - A No. - 49710 of 1999 Petitioner :- Gajendra Singh Respondent :- State Of U.P. & Others Counsel for Petitioner :- N.K.Pandey Counsel for Respondent :- C.S.C.,P.K.Sharma Hon'ble Ran Vijai Singh,J.
The case was already notified before a week for listing the same under the heading of 'infructuous case' with the liberty to the counsel appearing for the parties to file objection in case any cause of action survives.
No objection has been filed.
The writ petition is dismissed as having become infructuous. However, liberty is given to the learned counsel for the petitioner to file recall application in case any cause of action survives.
Order Date :- 5.5.2014 Amit Mishra