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Dr. Manoj Kumar Gupta vs State Of U.P.Through Secy Medical ...
2014 Latest Caselaw 834 ALL

Citation : 2014 Latest Caselaw 834 ALL
Judgement Date : 11 April, 2014

Allahabad High Court
Dr. Manoj Kumar Gupta vs State Of U.P.Through Secy Medical ... on 11 April, 2014
Bench: Devendra Pratap Singh, Zaki Ullah Khan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- SERVICE BENCH No. - 419 of 2004
 

 
Petitioner :- Dr. Manoj Kumar Gupta
 
Respondent :- State Of U.P.Through Secy Medical And 2 Ors
 
Counsel for Petitioner :- Dharmesh Sinha,Prabhat Srivastva
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Devendra Pratap Singh,J.

Hon'ble Zaki Ullah Khan,J.

None appears for the petitioner even in the revised list.

Heard learned Standing Counsel and perused the record.

In view of the facts and circumstances of the case and considering the prayer made in this writ petition, it appears that cause in this writ petition does not survive.

Accordingly, the writ petition is dismissed and the interim order, if any, is vacated.

Order Date :- 11.4.2014

AK

 

 

 
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