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Harsh Kumar And Anothers. vs State Of U.P.Through Its ...
2014 Latest Caselaw 2766 ALL

Citation : 2014 Latest Caselaw 2766 ALL
Judgement Date : 9 July, 2014

Allahabad High Court
Harsh Kumar And Anothers. vs State Of U.P.Through Its ... on 9 July, 2014
Bench: Ashwani Kumar Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- U/S 482/378/407 No. - 2636 of 2007
 

 
Applicant :- Harsh Kumar And Anothers.
 
Opposite Party :- State Of U.P.Through Its Principal Secy,Deptt,& Anothers.
 
Counsel for Applicant :- Satyendra Kr.Singh
 
Counsel for Opposite Party :- Govt.Advocate,M.S.Khan
 

 
Hon'ble Ashwani Kumar Singh,J.

This petition under Section 482 Cr. P.C. has been listed in the cause list under caption 'CASES MAY HAVE BECOME INFRUCTUOUS BY EFFLUX OF TIME'.

Learned counsel for the petitioners, states that the matter has not become infructuous.

List in the next cause list before the appropriate court.

Till the next date of listing, interim order, if any, shall continue. 

Order Date :- 9.7.2014

psd

 

 

 
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