Ashok Yadav vs Union Of India And 2 Others
2016 Latest Caselaw 2899 ALL

Citation : 2016 Latest Caselaw 2899 ALL
Judgement Date : 23 May, 2016

Allahabad High Court

Ashok Yadav vs Union Of India And 2 Others on 23 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 22126 of 2016
 

 
Petitioner :- Ashok Yadav
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Pushkar Kushwaha
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel has received the instruction. On the basis of the instruction, he states that the order has been passed for his medical examination.

In view of the said statement, no cause of action survive. The writ petition has become infructuous. It is, accordingly, dismissed.

Order Date :- 23.5.2016

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