Bimlednra Mohan Pratap Misra vs State Of U.P.Through Secy ...
2014 Latest Caselaw 5241 ALL

Citation : 2014 Latest Caselaw 5241 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Bimlednra Mohan Pratap Misra vs State Of U.P.Through Secy ... on 28 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 2213 of 2006
 

 
Petitioner :- Bimlednra Mohan Pratap Misra
 
Respondent :- State Of U.P.Through Secy Secondary Education
 
Counsel for Petitioner :- Sidharth Dhawan
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and learned Standing Counsel.

Considering the submission made by learned counsel for the petitioner that in the present case reference No. 1 of 1984 has been decided, this petition has become infructuous.

Accordingly it is disposed of as infructuous.

Order Date :- 28.8.2014

RPD

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