Satya Prakash vs State Of U.P. & Others
2014 Latest Caselaw 5702 ALL

Citation : 2014 Latest Caselaw 5702 ALL
Judgement Date : 3 September, 2014

Allahabad High Court

Satya Prakash vs State Of U.P. & Others on 3 September, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 67630 of 2010
 

 
Petitioner :- Satya Prakash
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- A.R.Dube
 
Counsel for Respondent :- C.S.C.,R.A. Verma
 

 
Hon'ble Sudhir Agarwal,J.

Sri A.R. Dubey, learned counsel for the petitioner states that this writ petition has rendered infructuous and it may be dismissed accordingly.

The writ petition is accordingly dismissed.

Interim order, if any, shall stand vacated.

Order Date :- 3.9.2014

SKS/AKN

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