Manish Khullar And 4 Others vs State Of U.P. And 3 Others
2016 Latest Caselaw 7213 ALL

Citation : 2016 Latest Caselaw 7213 ALL
Judgement Date : 24 November, 2016

Allahabad High Court

Manish Khullar And 4 Others vs State Of U.P. And 3 Others on 24 November, 2016

Bench: Ramesh Sinha, Rekha Dixit




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 4296 of 2016
 
Petitioner :- Manish Khullar And 4 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anoop Trivedi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dixit,J

Sri Vikas Sahai, learned AGA states that final report has been submitted in the present case, hence, the present petition has become infructuous and the same may be dismissed as such.

Accordingly, the present writ petition is dismissed has having become infructuous.

Interim order, if any, stands vacated.

(Mrs. Rekha Dixit,J) (Ramesh Sinha,J)

Order Date :- 24.11.2016

G.S

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