Swami Daya Nand Society, Lucknow ... vs State Of U.P. Thru Secy. Medical ...
2014 Latest Caselaw 5918 ALL

Citation : 2014 Latest Caselaw 5918 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Swami Daya Nand Society, Lucknow ... vs State Of U.P. Thru Secy. Medical ... on 5 September, 2014

Bench: Ravindra Singh, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1768 of 2007
 

 
Petitioner :- Swami Daya Nand Society, Lucknow Thu Manager
 
Respondent :- State Of U.P. Thru Secy. Medical Health & 3 Ors.
 
Counsel for Petitioner :- K.A. Usmani,E.H. Siddiqui
 
Counsel for Respondent :- C.S.C.,S.C. Verma
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,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 :- 5.9.2014

RPD

Download the LatestLaws.com Mobile App