M/S B J Industries Sreni ... vs State Of U.P.Through Secy ...
2014 Latest Caselaw 6142 ALL

Citation : 2014 Latest Caselaw 6142 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

M/S B J Industries Sreni ... vs State Of U.P.Through Secy ... on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 9780 of 2008
 

 
Petitioner :- M/S B J Industries Sreni Distt.Raebareli Thr. Its
 
Respondent :- State Of U.P.Through Secy Horticulture Dept.Govt.Of U.P.Civi
 
Counsel for Petitioner :- Raghvendra Singh,Ramesh Chandra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Shri Bagesh Shukla, 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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