Niwas Chandra vs State Of U.P & Ors.
2012 Latest Caselaw 4292 ALL

Citation : 2012 Latest Caselaw 4292 ALL
Judgement Date : 20 September, 2012

Allahabad High Court

Niwas Chandra vs State Of U.P & Ors. on 20 September, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 31473 of 1994
 

 
Petitioner :- Niwas Chandra
 
Respondent :- State Of U.P & Ors.
 
Petitioner Counsel :- Shailendra Singh Rathore
 
Respondent Counsel :- S C
 

 
Hon'ble Rajes Kumar,J.

List revised. No one appears on behalf of the petitioner to press the writ petition. It appears that by afflux of time, the writ petition has become infructuous. The writ petition is accordingly, dismissed. Interim order, if any, shall stand vacated.

Order Date :- 20.9.2012

R./

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