Ram Bharosey Yadav vs Union Of India Through Secy. ...
2017 Latest Caselaw 2209 ALL

Citation : 2017 Latest Caselaw 2209 ALL
Judgement Date : 11 July, 2017

Allahabad High Court

Ram Bharosey Yadav vs Union Of India Through Secy. ... on 11 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 423 of 2003
 

 
Petitioner :- Ram Bharosey Yadav
 
Respondent :- Union Of India Through Secy. Ministry Of External Affairs
 
Counsel for Petitioner :- R.C.Singh
 
Counsel for Respondent :- B.B.Saxena,Q.H. Rizvi
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Prashant Kumar Singh, Advocate has put in appearance on behalf of petitioner and stated that by efflux of time this writ petition has rendered infructuous.

2. Sri Savitra Vardhan Singh, Advocate is present on behalf of respondent and does not dispute with the aforesaid statement.

3. This writ petition accordingly dismissed.

Order Date :- 11.7.2017

Pachhere/-

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