Mauji Lal Pandey vs State Of U.P. And 3 Others
2021 Latest Caselaw 6354 ALL

Citation : 2021 Latest Caselaw 6354 ALL
Judgement Date : 16 June, 2021

Allahabad High Court

Mauji Lal Pandey 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. - 11366 of 2021
 

 
Petitioner :- Mauji Lal Pandey
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajeev Pandey
 
Counsel for Respondent :- C.S.C.,Tarun Agrawal
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Learned counsel for the petitioner could not be contacted.

Sri Tarun Agrawal, learned counsel appearing for the State Commission and learned Chief Standing Counsel state that the petition has become infructuous.

Therefore, the petition is dismissed as having become infructuous, at this stage.

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