Rohit Yadav vs State Of U.P. And 3 Others
2021 Latest Caselaw 6355 ALL

Citation : 2021 Latest Caselaw 6355 ALL
Judgement Date : 16 June, 2021

Allahabad High Court

Rohit 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. - 11365 of 2021
 

 
Petitioner :- Rohit Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Prem Narayan Rai,Ram Pyare
 
Counsel for Respondent :- C.S.C.,Ten Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Learned counsel for the petitioners could not be contacted.

Sri Ten Singh, 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

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