Mahendra Pratap Singh vs State Of U.P. Thru Secy. Home & Anr.
2014 Latest Caselaw 6164 ALL

Citation : 2014 Latest Caselaw 6164 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Mahendra Pratap Singh vs State Of U.P. Thru Secy. Home & Anr. on 8 September, 2014

Bench: Ravindra Singh, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 2677 of 2008
 

 
Petitioner :- Mahendra Pratap Singh
 
Respondent :- State Of U.P. Thru Secy. Home & Anr.
 
Counsel for Petitioner :- Fareed Ahmad
 
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 :- 8.9.2014

RPD

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