C/M Hanuman Prasad Rastogi Girls ... vs C/M Hanuman Prasad Rastogi Inter ...
2017 Latest Caselaw 2467 ALL

Citation : 2017 Latest Caselaw 2467 ALL
Judgement Date : 17 July, 2017

Allahabad High Court

C/M Hanuman Prasad Rastogi Girls ... vs C/M Hanuman Prasad Rastogi Inter ... on 17 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL No. - 332 of 2014
 

 
Appellant :- C/M Hanuman Prasad Rastogi Girls Inter College & Anr.
 
Respondent :- C/M Hanuman Prasad Rastogi Inter College & Ors.
 
Counsel for Appellant :- Somesh Tripathi,Rakesh Chandra Tewari,Sm Singh Royekwar
 
Counsel for Respondent :- C.S.C.,Amar Singh,Bajhul Quamar Siddiqui,M.B.Singh,Sushil Pandey
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Learned counsel for appellant could not dispute that in pursuance to this Court's order dated 21.05.2014 passed in Writ Petition No. 3008 (Misc. Single) of 2014, election has already been held.

2. In view of above, this appeal has rendered infructuous.

3. Dismissed accordingly.

Order Date :- 17.7.2017

Pachhere/-

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