Shivendra Pratap Singh And 18 Ors vs Union Of India Thru Secretary And 2 ...
2014 Latest Caselaw 4680 ALL

Citation : 2014 Latest Caselaw 4680 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Shivendra Pratap Singh And 18 Ors vs Union Of India Thru Secretary And 2 ... 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. - 4590 of 2003
 

 
Petitioner :- Shivendra Pratap Singh And 18 Ors
 
Respondent :- Union Of India Thru Secretary And 2 Ors
 
Counsel for Petitioner :- Jagdish Singh,Prem Prakash Mishra
 
Counsel for Respondent :- C.S.C,Alka Saxena
 

 
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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