Malik Azim Ahmad And Others vs Union Of India And Others
2015 Latest Caselaw 5466 ALL

Citation : 2015 Latest Caselaw 5466 ALL
Judgement Date : 15 December, 2015

Allahabad High Court

Malik Azim Ahmad And Others vs Union Of India And Others on 15 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 41158 of 2008
 

 
Petitioner :- Malik Azim Ahmad And Others
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- Iqbal Ahmad Siddiqui,M.A. Qadeer
 
Counsel for Respondent :- A.S.G.I.,C.B. Gupta,Im Tripathi,Indra Mani Tripathi,S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Learned counsel for the petitioners states that the writ petition may be dismissed as infructuous.

The writ petition is dismissed as infructuous.

Interim order, if any, stands vacated.

Order Date :- 15.12.2015

Ashish Pd.

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