M/S D.C.M.Ram Industries Ltd vs The State Of U.P.And Others
2012 Latest Caselaw 674 ALL

Citation : 2012 Latest Caselaw 674 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

M/S D.C.M.Ram Industries Ltd vs The State Of U.P.And Others on 23 April, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 6043 of 1994
 

 
Petitioner :- M/S D.C.M.Ram Industries Ltd
 
Respondent :- The State Of U.P.And Others
 
Petitioner Counsel :- Bharti Sapru,Sudhir Narain Agrawal
 
Respondent Counsel :- Rakesh Dwivedi,Ashok Bhushan,R. Tiwari,S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Petitioner was issued notice to engage another counsel pursuant to Court's order dated 9.10.2009. Office report dated 7.4.2012 shows that notice sent by registered post fixing 9.4.12 has neither been received back nor acknowledgement is received. Service is deemed sufficient.

Called in revised. None appeared on behalf of the petitioner. However, I have perused the record.

This writ petition relates to the sugarcane purchase policy of 1992-93.

Apparently, the writ petition has become infructuous by efflux of time.

It is accordingly dismissed. Interim order, if any, stands vacated.

Order Date :- 23.4.2012

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M/S D.C.M.Ram Industries Ltd vs The State Of U.P.And Others
2012 Latest Caselaw 674 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

M/S D.C.M.Ram Industries Ltd vs The State Of U.P.And Others2012 Latest Caselaw 674 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

M/S D.C.M.Ram Industries Ltd vs The State Of U.P.And Others
2012 Latest Caselaw 674 ALL