Lalkesh Singh vs State Of U.P. & Others
2014 Latest Caselaw 4758 ALL

Citation : 2014 Latest Caselaw 4758 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Lalkesh Singh 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 - A No. - 33720 of 2010
 

 
Petitioner :- Lalkesh Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Vikas Budhwar,N.K. Chaudhary
 
Counsel for Respondent :- C.S.C.,B.S. Pandey,R.K. Pandey,Sunil Kumar Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

This writ petition is listed for disposal under the heading "Group of Cases Likely to be Infructuous".

List has been revised. No one appeared on behalf of the petitioner(s) to press the writ petition.

The writ petition is dismissed as infructuous.

It shall be open to the petitioner(s) to move a Recall Application within thirty days, if according to him, the writ petition still survives.

Order Date :- 21.8.2014

Mukesh

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