Ajai Kumar Bajpai vs State Of U.P.
2014 Latest Caselaw 6114 ALL

Citation : 2014 Latest Caselaw 6114 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Ajai Kumar Bajpai vs State Of U.P. on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 9128 of 2008
 

 
Petitioner :- Ajai Kumar Bajpai
 
Respondent :- State Of U.P.
 
Counsel for Petitioner :- S.K. Singh
 
Counsel for Respondent :- Gopal Kumar Srivastava
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Learned counsel for the petitioner 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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