Surendra Singh & Another vs State Of U.P. & 3 Others
2017 Latest Caselaw 2111 ALL

Citation : 2017 Latest Caselaw 2111 ALL
Judgement Date : 7 July, 2017

Allahabad High Court

Surendra Singh & Another vs State Of U.P. & 3 Others on 7 July, 2017

Bench: Bharati Sapru, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 48527 of 2015
 

 
Petitioner :- Surendra Singh & Another
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Ram Krishna
 
Counsel for Respondent :- C.S.C.,Vikram D Chauhan
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Learned counsels for both sides are present.

Shri V.D. Chauhan, learned counsel for the respondent states that the impugned recovery has been withdrawn against the petitioner and they have proceeded under the Securitization Act, therefore the writ petition has become infructuous.

It is accordingly dismissed as infructuous.

Order Date :- 7.7.2017

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