Khurshid Ali vs State Of U.P. And Ors.
2014 Latest Caselaw 1497 ALL

Citation : 2014 Latest Caselaw 1497 ALL
Judgement Date : 5 May, 2014

Allahabad High Court

Khurshid Ali vs State Of U.P. And Ors. on 5 May, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - A No. - 50675 of 1999
 

 
Petitioner :- Khurshid Ali
 
Respondent :- State Of U.P. And Ors.
 
Counsel for Petitioner :- P.C.Srivastava
 
Counsel for Respondent :- Sudhakar Upadhyay
 

 
Hon'ble Ran Vijai Singh,J.

The case was already notified before a week for listing the same under the heading of 'infructuous case' with the liberty to the counsel appearing for the parties to file objection in case any cause of action survives.

No objection has been filed.

The writ petition is dismissed as having become infructuous. However, liberty is given to the learned counsel for the petitioner to file recall application in case any cause of action survives.

Order Date :- 5.5.2014

Amit Mishra

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