Rajeev Kumar Jain And Others vs State Of U.P. And Others
2011 Latest Caselaw 4437 ALL

Citation : 2011 Latest Caselaw 4437 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Rajeev Kumar Jain And Others vs State Of U.P. And Others on 6 September, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 50664 of 2011
 

 
Petitioner :- Rajeev Kumar Jain And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- H.N.Singh,Vineet Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

On the matter being taken up, Sri H.N. Singh, learned counsel for the petitioner, made a statement before this Court that the present writ petition has been rendered infructuous, and the same may be dismissed as such.

Consequently, in view of such statement coming forward, present writ petition is dismissed as infructuous.

Order Date :- 6.9.2011

SRY

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