Mohd. Nafees vs State Of U.P. Thru Prin.Secy. ...
2014 Latest Caselaw 5796 ALL

Citation : 2014 Latest Caselaw 5796 ALL
Judgement Date : 4 September, 2014

Allahabad High Court

Mohd. Nafees vs State Of U.P. Thru Prin.Secy. ... on 4 September, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Case :- MISC. BENCH No. - 3211 of 2007
 
Petitioner :- Mohd. Nafees
 
Respondent :- State Of U.P. Thru Prin.Secy. Panchayat Raj & 2 Ors.
 
Counsel for Petitioner :- Sanjay Kr. Singh
 
Counsel for Respondent :- C.S.C.,A.K.Gupta,Illigible
 

 
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.

Interim order, if any, is hereby vacated.

Accordingly, this petition is disposed of.

Order Date :- 4.9.2014

RPD

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