Jamindar Yadav vs State Of U.P.And Others
2013 Latest Caselaw 4871 ALL

Citation : 2013 Latest Caselaw 4871 ALL
Judgement Date : 2 August, 2013

Allahabad High Court

Jamindar Yadav vs State Of U.P.And Others on 2 August, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 55564 of 2012
 

 
Petitioner :- Jamindar Yadav
 
Respondent :- State Of U.P.And Others
 
Counsel for Petitioner :- S.K. Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Sri S.K. Pandey, 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 :- 2.8.2013

Priyanka

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