Ramesh Chandra Misra Aged About 53 ... vs State Of U.P.Thr.Prin Secy Law ...
2014 Latest Caselaw 6105 ALL

Citation : 2014 Latest Caselaw 6105 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Ramesh Chandra Misra Aged About 53 ... vs State Of U.P.Thr.Prin Secy Law ... on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 8997 of 2008
 

 
Petitioner :- Ramesh Chandra Misra Aged About 53 Years
 
Respondent :- State Of U.P.Thr.Prin Secy Law Dept.Govt.Of U.P.Civil
 
Counsel for Petitioner :- O P Srivastva
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. The writ petition is quite old and pertains to the year 2008. However, learned Standing Counsel submits that by efflux of time, the writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 8.9.2014

Muk

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