Ram Subhag vs The State Of U.P. And 5 Others
2013 Latest Caselaw 6398 ALL

Citation : 2013 Latest Caselaw 6398 ALL
Judgement Date : 9 October, 2013

Allahabad High Court

Ram Subhag vs The State Of U.P. And 5 Others on 9 October, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 51685 of 2013
 

 
Petitioner :- Ram Subhag
 
Respondent :- The State Of U.P. And 5 Others
 
Counsel for Petitioner :- Ganesh Shankar Srivastava,Ashwini Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Tripathi B.G. Bhai
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Pursuant to the Order dated 20th September, 2013, the case has been put up today as a fresh case.

Sri Ashwini Kumar Srivastava, learned counsel for the petitioner states that the present present Writ Petition has become infructuous, and the same may be dismissed as such.

In view of the statement made by Sri Ashwini Kumar Srivastava, learned counsel for the petitioner, the Writ Petition is dismissed as having become infructuous.

Interim order, if any, passed in the present Writ Petition stands vacated.

Order Date :- 9.10.2013

Priyanka