Vinay Kumar vs State Of U.P. Thru Prin. Secy. Food ...
2014 Latest Caselaw 4674 ALL

Citation : 2014 Latest Caselaw 4674 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Vinay Kumar vs State Of U.P. Thru Prin. Secy. Food ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 4467 of 2003
 

 
Petitioner :- Vinay Kumar
 
Respondent :- State Of U.P. Thru Prin. Secy. Food & Cv.Supplies & 3 Ors.
 
Counsel for Petitioner :- P.V. Chaudhary
 
Counsel for Respondent :- C.S.C.,R.N. Gupta
 

 
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

Download the LatestLaws.com Mobile App