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Anchal Kumar Tiwari vs Chancellor University Of Lucknow ...
2014 Latest Caselaw 2631 ALL

Citation : 2014 Latest Caselaw 2631 ALL
Judgement Date : 7 July, 2014

Allahabad High Court
Anchal Kumar Tiwari vs Chancellor University Of Lucknow ... on 7 July, 2014
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 3914 of 2007
 

 
Petitioner :- Anchal Kumar Tiwari
 
Respondent :- Chancellor University Of Lucknow & 3 Ors.
 
Counsel for Petitioner :- Rajesh Tiwari,Dr.Manoj Dubey,Kuldeep Pati Tripathi
 
Counsel for Respondent :- I B Singh,I.B. Singh
 

 
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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