Chandrapati Rai vs State Of U.P. And Others
2014 Latest Caselaw 5154 ALL

Citation : 2014 Latest Caselaw 5154 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Chandrapati Rai vs State Of U.P. And Others on 27 August, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 47161 of 2006
 

 
Petitioner :- Chandrapati Rai
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- O.P. Rai
 
Counsel for Respondent :- C.S.C.,Arvind Upadhayay,R.P. Dubey
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Learned counsel for the petitioner submits that the cause of action no more survives or the petitioner has lost interest in this matter or it has otherwise become infructuous.

In view of the above, the writ petition is dismissed as infrcutuous.

Interim order, if any, stands vacated.

Order Date :- 27.8.2014

SKS

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