Lalji Tomar vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 5947 ALL

Citation : 2014 Latest Caselaw 5947 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Lalji Tomar vs State Of U.P. Thru Prin. Secy. ... 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. - 9593 of 2007
 

 
Petitioner :- Lalji Tomar
 
Respondent :- State Of U.P. Thru Prin. Secy. Transport & 8 Ors.
 
Counsel for Petitioner :- Vijay Kr. Tripathi
 
Counsel for Respondent :- C.S.C.,Mahesh Chandra
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

None appears to press this petition.

Heard learned Standing Counsel and Sri Mahesh Chandra, learned counsel for O.P. No. 5 to 9.

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

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