Prem Bihari Lal Nigam vs State Of U.P. Thru' Secy. Nagar ...
2011 Latest Caselaw 780 ALL

Citation : 2011 Latest Caselaw 780 ALL
Judgement Date : 1 April, 2011

Allahabad High Court

Prem Bihari Lal Nigam vs State Of U.P. Thru' Secy. Nagar ... on 1 April, 2011

Bench: Amitava Lala, Ashok Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 40238 of 2004
 

 
Petitioner :- Prem Bihari Lal Nigam
 
Respondent :- State Of U.P. Thru' Secy. Nagar Vikas & Ors.
 
Petitioner Counsel :- S.K. Srivastava,A.K. Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amitava Lala,J.

Hon'ble Ashok Srivastava,J.

None appeared to press the petition in spite of repeated calls. It seems that the writ petition has become infructuous by the passage of time as such the petitioner has lost interest.

Therefore, the writ petition is dismissed as infructuous without imposing any cost.

Interim order, if any, stands vacated.

Order Date :- 1.4.2011

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