Basudev Yadav vs State Of U.P. Through Secretary
2012 Latest Caselaw 3496 ALL

Citation : 2012 Latest Caselaw 3496 ALL
Judgement Date : 13 August, 2012

Allahabad High Court

Basudev Yadav vs State Of U.P. Through Secretary on 13 August, 2012

Bench: Rajiv Sharma, Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 2087 of 1999
 

 
Petitioner :- Basudev Yadav
 
Respondent :- State Of U.P. Through Secretary
 
Petitioner Counsel :- Kapil Deo
 
Respondent Counsel :- Chief Standing Counsel
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Surendra Vikram Singh Rathore,J.

Learned counsel for the petitioner states that by efflux of time the writ petition has rendered infructuous and the same may be dismissed as such.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 13.8.2012

Virendra

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