Citation : 2013 Latest Caselaw 7301 ALL
Judgement Date : 4 December, 2013
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- RENT CONTROL No. - 62 of 1997 Petitioner :- Jagdish Pal Singh Respondent :- 1st.Addl. Distt.Judge,Hardoi, Counsel for Petitioner :- S.K.Mehrotra,I.D.Shukla Counsel for Respondent :- C.S.C.,Anurag Narain,Mohammad Arif Khan,R.K. Sinha Hon'ble Sibghat Ullah Khan,J.
Due to fire in the Rent Control section some files were burnt. As computer was showing this case to be pending, hence, this duplicate skeleton file was constructed on 18.9.2013 learned counsel was directed to ascertain as to whether matter had already been decided or not. Shri S.K. Mehrotra, learned counsel for the petitioner states that he does not have the file.
It appears that the writ petition has already been decided.
Accordingly, consign the file to the record room and update the computer entry.
Order Date :- 4.12.2013
mks
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