Narendra Bahadur vs D.D.C.Barabanki And Others
2015 Latest Caselaw 112 ALL

Citation : 2015 Latest Caselaw 112 ALL
Judgement Date : 24 April, 2015

Allahabad High Court

Narendra Bahadur vs D.D.C.Barabanki And Others on 24 April, 2015

Bench: Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CONSOLIDATION No. - 86 of 1999
 

 
Petitioner :- Narendra Bahadur
 
Respondent :- D.D.C.Barabanki And Others
 
Counsel for Petitioner :- Shiva Baran Singh
 
Counsel for Respondent :- Chief Standing Counsel
 

 
Hon'ble Aditya Nath Mittal,J.

List has been revised. None appears for the petitioner.

The petition has been listed under the heading 'likely to be infructuous'.

Any objection has not been filed.

It appears that by efflux of time, the petition has become infructuous.

The writ petition is dismissed as infructuous.

Interim order, if any, stands vacated.

Order Date :- 24.4.2015

VNP/-

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