Ram Abhilash Maurya vs State Of U.P. Thru ...
2012 Latest Caselaw 2994 ALL

Citation : 2012 Latest Caselaw 2994 ALL
Judgement Date : 17 July, 2012

Allahabad High Court

Ram Abhilash Maurya vs State Of U.P. Thru ... on 17 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2854 of 2012
 

 
Petitioner :- Ram Abhilash Maurya
 
Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Info.Tech.&Elec.& 2ors
 
Petitioner Counsel :- Umesh Kumar Srivastava
 
Respondent Counsel :- C.S.C.,Ajit Kumar
 

 
Hon'ble Ajai Lamba,J.

(C.M.A. No.57505 of 2012)

The application prays for dismissal of the writ petition as infructuous.

The application is allowed.

Order Date :- 17.7.2012

A.Nigam

Case :- SERVICE SINGLE No. - 2854 of 2012

Petitioner :- Ram Abhilash Maurya

Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Info.Tech.&Elec.& 2ors

Petitioner Counsel :- Umesh Kumar Srivastava

Respondent Counsel :- C.S.C.,Ajit Kumar

Hon'ble Ajai Lamba,J.

In view of order passed in C.M.A. No.57505 of 2012, the petition is dismissed as infructuous.