Tauley And 6 Ors. vs State Of U.P. And 14 Ors.
2014 Latest Caselaw 2575 ALL

Citation : 2014 Latest Caselaw 2575 ALL
Judgement Date : 7 July, 2014

Allahabad High Court

Tauley And 6 Ors. vs State Of U.P. And 14 Ors. on 7 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 3947 of 2007
 

 
Petitioner :- Tauley And 6 Ors.
 
Respondent :- State Of U.P. And 14 Ors.
 
Counsel for Petitioner :- Anshul Maurya
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The instant writ petition has been filed in the Cause-list under the Heading of 'Likely to be Infructuous Cases' and objections, if any, may be filed in the Registry Section.

Case called out.

Neither any objection has been filed nor any one appeared to press this petition.

It appears that the writ petition has become infructuous due to lapse of time.

Accordingly, writ petition is dismissed as having become infructuous. Interim Order, if any, stands discharged.

Order Date :- 7.7.2014

Vijay

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