Hanuman Prasad vs State Of U.P. And Othersys
2014 Latest Caselaw 4244 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 32734 of 2010
 

 
Petitioner :- Hanuman Prasad
 
Respondent :- State Of U.P. And Othersys
 
Counsel for Petitioner :- Suresh Chandra Verma,Devesh Kumar Verma,H.P. Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc. Application(to abate the writ petition) dated 7.5.2014)

 By this application the applicant-petitioner submits that the writ petition may be dismissed as abated.

The application is, accordingly, allowed.

The writ petition is, accordingly, dismissed as abated.

Order Date :- 11.8.2014

SKM

Case :- WRIT - C No. - 32734 of 2010

Petitioner :- Hanuman Prasad

Respondent :- State Of U.P. And Othersys

Counsel for Petitioner :- Suresh Chandra Verma,Devesh Kumar Verma,H.P. Pandey

Counsel for Respondent :- C.S.C.

Hon'ble Abhinava Upadhya,J.

(Order on the writ petition)

Dismissed as abated.

For details see my order of date passed on the civil misc.application (to abate the writ petition) dated 7.5.2014.

Order Date :- 11.8.2014

SKM