Ashok Kumar vs State Of U.P. And 3 Others
2021 Latest Caselaw 6352 ALL

Citation : 2021 Latest Caselaw 6352 ALL
Judgement Date : 16 June, 2021

Allahabad High Court

Ashok Kumar 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. - 11343 of 2021
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ashok Kumar Gautam
 
Counsel for Respondent :- C.S.C.,Ten Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Learned counsel was tried to be contacted, he said that he is not with the file.

We perused the petition and the counsel for the State has conveyed that the election is already over, therefore the petition has become infructuous.

The 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

Download the LatestLaws.com Mobile App