Surendra Singh Rathi vs Chairman State Cane Services ...
2013 Latest Caselaw 1052 ALL

Citation : 2013 Latest Caselaw 1052 ALL
Judgement Date : 17 April, 2013

Allahabad High Court

Surendra Singh Rathi vs Chairman State Cane Services ... on 17 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3317 of 1992
 

 
Petitioner :- Surendra Singh Rathi
 
Respondent :- Chairman State Cane Services Authority Lucknow & Others
 
Petitioner Counsel :- Ram Raj,Ram Pal,Vinod Singh
 
Respondent Counsel :- O.P.Srivastava
 

 
Hon'ble Pankaj Mithal,J.

Sri Ram Raj, learned counsel for the petitioner states that the writ petition has become infructuous by efflux of time.

Accordingly, petition is dismissed as infructuous.

Order Date :- 17.4.2013

SKS

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