Sharvan Kumar S/O Nakli Singh vs State Of U.P. Through Secretary ...
2014 Latest Caselaw 6189 ALL

Citation : 2014 Latest Caselaw 6189 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Sharvan Kumar S/O Nakli Singh vs State Of U.P. Through Secretary ... on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 8430 of 2008
 

 
Petitioner :- Sharvan Kumar S/O Nakli Singh
 
Respondent :- State Of U.P. Through Secretary Cane Development & Sugar Ind
 
Counsel for Petitioner :- Sudeep Kumar
 
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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