Manoj Yadav vs State Of U.P. And 3 Others
2021 Latest Caselaw 6351 ALL

Citation : 2021 Latest Caselaw 6351 ALL
Judgement Date : 16 June, 2021

Allahabad High Court

Manoj Yadav vs State Of U.P. And 3 Others on 16 June, 2021

Bench: Kaushal Jayendra Thaker, Dinesh Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 11402 of 2021
 

 
Petitioner :- Manoj Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajnarayn Singh Yadav,Ved Prakash Shukla
 
Counsel for Respondent :- C.S.C.,Tarun Agrawal
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Sri Tarun Agrawal, learned counsel for the respondents and learned Chief Standing Counsel have conveyed that this writ petition has become infructuous.

Learned counsel for the petitioner could not be joined to the link provided to him.

Therefore, the writ petition is dismissed as having become infructuous.

However, as we have passed the order in absence of the learned counsel for the petitioner, the petitioner instructs his counsel within four weeks if he wants the judgment on merit, he may seek revival of this petition.

Order Date :- 16.6.2021

SK Goswami