Nafees Ahmad vs State Of U.P.Through Secy. Home ...
2012 Latest Caselaw 2123 ALL

Citation : 2012 Latest Caselaw 2123 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

Nafees Ahmad vs State Of U.P.Through Secy. Home ... on 23 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 10088 of 2011
 

 
Petitioner :- Nafees Ahmad
 
Respondent :- State Of U.P.Through Secy. Home Deptt. Civil Sectt.& Ors.
 
Petitioner Counsel :- R.P.Pal
 
Respondent Counsel :- G.A.
 

 
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 :- 23.5.2012

S. Kumar

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