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Govind Vishwarkma And Another vs Deshraj Vishwakarma And Others
2016 Latest Caselaw 4230 ALL

Citation : 2016 Latest Caselaw 4230 ALL
Judgement Date : 14 July, 2016

Allahabad High Court
Govind Vishwarkma And Another vs Deshraj Vishwakarma And Others on 14 July, 2016
Bench: Abhai Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 16496 of 2005
 

 
Petitioner :- Govind Vishwarkma And Another
 
Respondent :- Deshraj Vishwakarma And Others
 
Counsel for Petitioner :- Anil Kumar Tiwari
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Abhai Kumar, J.

None is present to press this petition on behalf of the petitioner.

The petition is classified as infructuous without objection. The matter is related to the year 2005.

From the facts it can be inferred that this petition is infructuous and accordingly it is dismissed as infructuous.

Order Date :- 14.07.2016.

Vinod.

 

 

 
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