Chandra Sekhar vs State Of U.P. And Others
2018 Latest Caselaw 3726 ALL

Citation : 2018 Latest Caselaw 3726 ALL
Judgement Date : 15 November, 2018

Allahabad High Court

Chandra Sekhar vs State Of U.P. And Others on 15 November, 2018

Bench: Abhinava Upadhya, Ajay Bhanot




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 52381 of 2010
 

 
Petitioner :- Chandra Sekhar
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Govind Krishna
 
Counsel for Respondent :- C.S.C.,Ramesh Upadhyay,Vivek Varma
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Ajay Bhanot,J.

Sri Girish Singh, learned counsel for the petitioner submits that the petitioner does not wish to press this writ petition any further as now no cause of action survives.

The writ petition is, accordingly, dismissed.

Order Date :- 15.11.2018

Dhananjai

(Ajay Bhanot,J.) (Abhinava Upadhya,J.)

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