M/S A.S. Industries And Others vs The State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 4816 ALL

Citation : 2013 Latest Caselaw 4816 ALL
Judgement Date : 1 August, 2013

Allahabad High Court

M/S A.S. Industries And Others vs The State Of U.P. Thru Secy. And ... on 1 August, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 17956 of 2013
 

 
Petitioner :- M/S A.S. Industries And Others
 
Respondent :- The State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Ramendra Asthana
 
Counsel for Respondent :- C.S.C.,N.P. Singh
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Shri Ramendra Asthana, learned counsel for the petitioners states that the present Writ Petition has become infructuous, and the same may be dismissed as such.

In view of the statement made, the Writ Petition is dismissed as having become infructuous.

Interim Order, if any, stands vacated.

Order Date :- 1.8.2013

Ajeet...

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