Sanjay Katyal vs Union Of India Thru Ministry Of ...
2014 Latest Caselaw 4610 ALL

Citation : 2014 Latest Caselaw 4610 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Sanjay Katyal vs Union Of India Thru Ministry Of ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 24
 

 
Case :- MISC. BENCH No. - 4473 of 2003
 

 
Petitioner :- Sanjay Katyal
 
Respondent :- Union Of India Thru Ministry Of Railways & 4 Ors.
 
Counsel for Petitioner :- Abhinav N. Trivedi,Abdul Moin
 
Counsel for Respondent :- A.K. Chaturvedi
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. The writ petition is quite old and pertains to the year 2003. However, learned Standing Counsel submits that by efflux of time, the writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 20.8.2014

Muk

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