C/M Gujlab Singh Hindu Degree ... vs State Of U.P. Thru Secy. Higher ...
2015 Latest Caselaw 5294 ALL

Citation : 2015 Latest Caselaw 5294 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

C/M Gujlab Singh Hindu Degree ... vs State Of U.P. Thru Secy. Higher ... on 9 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 59078 of 2008
 

 
Petitioner :- C/M Gujlab Singh Hindu Degree College Its Secy. And Another
 
Respondent :- State Of U.P. Thru Secy. Higher Education And Others
 
Counsel for Petitioner :- K.M. Asthana,Ashok Khare
 
Counsel for Respondent :- C.S.C.,B.K. Singh,Neeraj Tripathi,P.S.Baghel,Vivek Varma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

The writ petition is listed under the heading of Infructuous Cases.

Nobody is present on behalf of the writ petitioner even in the revised reading of the cause list.

The writ petition is dismissed as infructuous.

Interim order, if any, stands discharged.

Order Date :- 9.12.2015

Ashish Pd.

Download the LatestLaws.com Mobile App