Anil Kumar vs State Of U.P.Thr. Its Prin Secy ...
2014 Latest Caselaw 5519 ALL

Citation : 2014 Latest Caselaw 5519 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Anil Kumar vs State Of U.P.Thr. Its Prin Secy ... on 1 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4333 of 2006
 

 
Petitioner :- Anil Kumar
 
Respondent :- State Of U.P.Thr. Its Prin Secy Medical And Health
 
Counsel for Petitioner :- Manish Kumar
 
Counsel for Respondent :- C.S.C,C B Pandey
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

None appears to press this petition.

Heard learned Standing Counsel.

Due to efflux of time, this petition has become infructuous.

Accordingly, this petition is disposed of.

Order Date :- 1.9.2014

RPD

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