Lalit Kumar vs State Of U.P. Thru Secy. (Food & Cv. ...
2014 Latest Caselaw 4625 ALL

Citation : 2014 Latest Caselaw 4625 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Lalit Kumar vs State Of U.P. Thru Secy. (Food & Cv. ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 4153 of 2003
 

 
Petitioner :- Lalit Kumar
 
Respondent :- State Of U.P. Thru Secy. (Food & Cv. Supplies) & Anr.
 
Counsel for Petitioner :- D.N. Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
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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