Mohd. Nazar Khan vs State Of U.P. Thru Prin. Secy. Home ...
2014 Latest Caselaw 5950 ALL

Citation : 2014 Latest Caselaw 5950 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Mohd. Nazar Khan vs State Of U.P. Thru Prin. Secy. Home ... 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. - 3256 of 2005
 

 
Petitioner :- Mohd. Nazar Khan
 
Respondent :- State Of U.P. Thru Prin. Secy. Home & 4 Ors.
 
Counsel for Petitioner :- P.K. Singh
 
Counsel for Respondent :- C.S.C.
 

 
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