Bharat Lal vs State Of U.P. And 3 Ors.
2013 Latest Caselaw 4830 ALL

Citation : 2013 Latest Caselaw 4830 ALL
Judgement Date : 1 August, 2013

Allahabad High Court

Bharat Lal vs State Of U.P. And 3 Ors. on 1 August, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT TAX No. - 418 of 2013
 

 
Petitioner :- Bharat Lal
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Raj Karan Yadav
 
Counsel for Respondent :- C.S.C.,Anupam Laloriya,Pankaj Saxena
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Sri Chandra Prakash Awasthi holding brief for Sri Raj Karan Yadav, learned counsel for the petitioner 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

Priyanka

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