Ms Haryana Capfin Limited vs State Of U.P. & Others
2014 Latest Caselaw 4709 ALL

Citation : 2014 Latest Caselaw 4709 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Ms Haryana Capfin Limited vs State Of U.P. & Others on 21 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 16410 of 2009
 

 
Petitioner :- Ms Haryana Capfin Limited
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Shambhu Chopra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Sri Sambhu Chopra, learned counsel for the petitioner states that the writ petition has become infructuous and, therefore, it may be dismissed as infructuous.

As prayed, the writ petition is dismissed as infructuous.

Order Date :- 21.8.2014

SKS

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