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Ashok Kumar Singh vs State Of U.P. Through Its Prin. ...
2014 Latest Caselaw 2643 ALL

Citation : 2014 Latest Caselaw 2643 ALL
Judgement Date : 7 July, 2014

Allahabad High Court
Ashok Kumar Singh vs State Of U.P. Through Its Prin. ... on 7 July, 2014
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 4176 of 2007
 

 
Petitioner :- Ashok Kumar Singh
 
Respondent :- State Of U.P. Through Its Prin. Secy. (Revenue) Civil Sectt
 
Counsel for Petitioner :- Umesh Chandra Srivastava
 
Counsel for Respondent :- C.S.C.,Bhupendra Veer Singh,R.N.Gupta
 

 
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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