Citation : 2012 Latest Caselaw 3696 ALL
Judgement Date : 24 August, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- SERVICE BENCH No. - 1490 of 1997 Petitioner :- U.P.Sachivalaya Sangh Through V.P. Respondent :- State Of U.P. Through Chief Secy. And Others Petitioner Counsel :- R.C.Singh Respondent Counsel :- C.S.C. Hon'ble Rajiv Sharma,J.
Hon'ble Surendra Vikram Singh Rathore,J.
Learned Counsel for the petitioner submits that by efflux of time, the writ petition has rendered infructuous.
Accordingly, the writ petition is dismissed as infructuous. Interim order, if any, stands vacated.
Order Date :- 24.8.2012
lakshman
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