Yashwant Singh & Another vs State Of U.P. & 3 Others
2018 Latest Caselaw 2490 ALL

Citation : 2018 Latest Caselaw 2490 ALL
Judgement Date : 11 September, 2018

Allahabad High Court

Yashwant Singh & Another vs State Of U.P. & 3 Others on 11 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 65390 of 2015
 

 
Petitioner :- Yashwant Singh & Another
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Rajesh Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. This petition was filed in the year 2015 seeking protection. Learned counsel for petitioners is absent.

2. It appears that after passing interim order, the purpose of filing of this petition has outlived its utility during this period of three years and hence neither the petitioners nor their counsel have appeared today.

3. In that view of the matter, as the interim relief is already been granted, it is presumed that the State would have granted them protection.

4. With these observations, this petition is partly allowed. No order as to costs.

Order Date :- 11.9.2018

Mukesh

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Yashwant Singh & Another vs State Of U.P. & 3 Others
2018 Latest Caselaw 2490 ALL

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Yashwant Singh & Another vs State Of U.P. & 3 Others2018 Latest Caselaw 2490 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Yashwant Singh & Another vs State Of U.P. & 3 Others
2018 Latest Caselaw 2490 ALL