Hanuman Prasad vs State Of U.P. And Another
2014 Latest Caselaw 1140 ALL

Citation : 2014 Latest Caselaw 1140 ALL
Judgement Date : 23 April, 2014

Allahabad High Court

Hanuman Prasad vs State Of U.P. And Another on 23 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - A No. - 72582 of 2005
 

 
Petitioner :- Hanuman Prasad
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Rashtrapati Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

The case was notified before a week for listing the same under the heading of 'infructuous case' with the liberty to the counsel appearing for the parties to file objection in case any cause of action survives.

No objection has been filed.

The writ petition is dismissed as having become infructuous. However, liberty is given to the learned counsel for the petitioner to file recall application in case any cause of action survives.

Order Date :- 23.4.2014

samz

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