Vinod Kumar Bhatnagar vs The State Of U.P.Through Secy Home ...
2014 Latest Caselaw 850 ALL

Citation : 2014 Latest Caselaw 850 ALL
Judgement Date : 11 April, 2014

Allahabad High Court

Vinod Kumar Bhatnagar vs The State Of U.P.Through Secy Home ... 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. - 440 of 2004
 

 
Petitioner :- Vinod Kumar Bhatnagar
 
Respondent :- The State Of U.P.Through Secy Home And 5 Ors
 
Counsel for Petitioner :- P.N.Bajpai
 
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

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