Shailesh Kumar Srivastava And ... vs State Of U.P. Thru Secy. Stamps And ...
2019 Latest Caselaw 4203 ALL

Citation : 2019 Latest Caselaw 4203 ALL
Judgement Date : 7 May, 2019

Allahabad High Court

Shailesh Kumar Srivastava And ... vs State Of U.P. Thru Secy. Stamps And ... on 7 May, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - A No. - 33009 of 2005
 

 
Petitioner :- Shailesh Kumar Srivastava And Another
 
Respondent :- State Of U.P. Thru Secy. Stamps And Registration Lko.And Others
 
Counsel for Petitioner :- S.K. Srivastava,Shashi Nandon
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Counsel for the petitioners Sri S.K. Srivastava states that the writ petition has been rendered infructuous by efflux of time.

It is dismissed accordingly.

(Manoj Kumar Gupta, J)

Order Date :- 7.5.2019

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