Chandra Bhan Ram vs State Of U.P Through The Secy. Home ...
2014 Latest Caselaw 3919 ALL

Citation : 2014 Latest Caselaw 3919 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Chandra Bhan Ram vs State Of U.P Through The Secy. Home ... on 1 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5731 of 2012
 

 
Petitioner :- Chandra Bhan Ram
 
Respondent :- State Of U.P Through The Secy. Home Deptt. & Ors.
 
Counsel for Petitioner :- Syed Mohd. Munis Jafari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Counsel for the petitioner is not present.

Heard learned A.G.A.

It is submitted by learned A.G.A. that in the present case final report has been submitted.

Considering the same this petition has become infractuous.

Accordingly it is disposed of.

Order Date :- 1.8.2014

RPD

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