Ram Kewal vs State Of U.P. Thru Secy. And ...
2013 Latest Caselaw 6216 ALL

Citation : 2013 Latest Caselaw 6216 ALL
Judgement Date : 1 October, 2013

Allahabad High Court

Ram Kewal vs State Of U.P. Thru Secy. And ... on 1 October, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 42536 of 2013
 

 
Petitioner :- Ram Kewal
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- Syed Wajid Ali
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Sri Syed Wajid Ali, 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 :- 1.10.2013

Priyanka

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