M/S Mintu Coal Depo vs State Of U.P. And Another
2012 Latest Caselaw 2224 ALL

Citation : 2012 Latest Caselaw 2224 ALL
Judgement Date : 25 May, 2012

Allahabad High Court

M/S Mintu Coal Depo vs State Of U.P. And Another on 25 May, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT TAX No. - 668 of 2012
 

 
Petitioner :- M/S Mintu Coal Depo
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Aloke Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Learned standing counsel states that vehicle in question has already been released after accepting the security amount.

In view of the above, the prayers framed in the present writ petition have become infructuous.

The writ petition is dismissed as infructuous.

(Prakash Krishna,J) (Ashok Bhushan,J)

Order Date :- 25.5.2012

MK/

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