Rahul Kumar vs State Of U.P. Thru Secy. And 3 ...
2013 Latest Caselaw 4931 ALL

Citation : 2013 Latest Caselaw 4931 ALL
Judgement Date : 5 August, 2013

Allahabad High Court

Rahul Kumar vs State Of U.P. Thru Secy. And 3 ... on 5 August, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 42244 of 2013
 

 
Petitioner :- Rahul Kumar
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- R.O.V.S. Chauhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Shri R.O.V.S. Chauhan, learned counsel for the petitioner states that the Suspension Order dated 18.5.2013 impugned in the present Writ Petition, has since been withdrawn by the concerned authority, and therefore, the present Writ Petition has become infructuous, and the same may be dismissed as such.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 :- 5.8.2013

Ajeet...

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