Balendra Pratap Singh vs State Of U.P. Thru Principal ...
2014 Latest Caselaw 4933 ALL

Citation : 2014 Latest Caselaw 4933 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Balendra Pratap Singh vs State Of U.P. Thru Principal ... on 25 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 238 of 2004
 

 
Petitioner :- Balendra Pratap Singh
 
Respondent :- State Of U.P. Thru Principal Secretary And 3 Ors
 
Counsel for Petitioner :- Smt. M. Bose
 
Counsel for Respondent :- C.S.C,A.K. Mishra,R.B.S. Rathore,Vikash Singh
 

 
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 tot he 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 :- 25.8.2014

Muk

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