Rajeev Pandey vs State Of U.P. Thru. Prin. Secy. ...
2012 Latest Caselaw 1971 ALL

Citation : 2012 Latest Caselaw 1971 ALL
Judgement Date : 21 May, 2012

Allahabad High Court

Rajeev Pandey vs State Of U.P. Thru. Prin. Secy. ... on 21 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 7271 of 2011
 

 
Petitioner :- Rajeev Pandey
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. & Ors.
 
Petitioner Counsel :- Ajay Kumar Dubey,Vivek Kr. Rai
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner states that this writ petition has become infructuous.

Accordingly, petition is dismissed as infructuous.

Interim order, if any, is vacated.

Order Date :- 21.5.2012

S. Kumar

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