M/S Harish And Company Thru ... vs State Of U.P. Thru Secretary ...
2014 Latest Caselaw 4724 ALL

Citation : 2014 Latest Caselaw 4724 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

M/S Harish And Company Thru ... vs State Of U.P. Thru Secretary ... on 21 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. - 5944 of 2004
 

 
Petitioner :- M/S Harish And Company Thru Proprietor Nirmala Agarwal
 
Respondent :- State Of U.P. Thru Secretary Environment And 2 Ors
 
Counsel for Petitioner :- Arvind Kr Sinha
 
Counsel for Respondent :- C.S.C,Kamlesh Singh,Sudhir Pandey
 

 
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 2004. 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 :- 21.8.2014

Muk

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