Girraj Singh vs State Of U.P. And 2 Others
2013 Latest Caselaw 5607 ALL

Citation : 2013 Latest Caselaw 5607 ALL
Judgement Date : 9 September, 2013

Allahabad High Court

Girraj Singh vs State Of U.P. And 2 Others on 9 September, 2013

Bench: Satya Poot Mehrotra, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 40342 of 2013
 

 
Petitioner :- Girraj Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Puneet Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Shri Puneet Srivastava, 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 :- 9.9.2013

Ajeet...

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