State Of U.P. And 2 Others vs Smt. Indira Upadhyay
2016 Latest Caselaw 1788 ALL

Citation : 2016 Latest Caselaw 1788 ALL
Judgement Date : 22 April, 2016

Allahabad High Court

State Of U.P. And 2 Others vs Smt. Indira Upadhyay on 22 April, 2016

Bench: Arun Tandon, Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL FROM ORDER No. - 63 of 2016
 

 
Appellant :- State Of U.P. And 2 Others
 
Respondent :- Smt. Indira Upadhyay
 
Counsel for Appellant :- Sushil Kumar Mehrotra
 
Counsel for Respondent :- Shad Khan
 

 
Hon'ble Arun Tandon, J.

Hon'ble Abhai Kumar, J.

From the order of the trial court granting temporary injunction, it is apparent that plaintiff was permitted to collect toll tax till the decision of the suit or till 30.01.2016, whichever is earlier.

Counsel for the State of U.P. stated that the date 30.01.2016 has already expired, therefore the temporary injunction does not survive further.

It is stated that appeal has become infructuous and the order impugned has has lost its life by passage of time.

The appeal is dismissed as infructuous.

Order Date :- 22.04.2016.

Vinod.

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