Ashok And 6 Others vs State Of U.P. And 6 Others
2022 Latest Caselaw 4484 ALL

Citation : 2022 Latest Caselaw 4484 ALL
Judgement Date : 27 May, 2022

Allahabad High Court

Ashok And 6 Others vs State Of U.P. And 6 Others on 27 May, 2022

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 11196 of 2022
 

 
Petitioner :- Ashok And 6 Others
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Ram Kirit Singh
 
Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla
 

 
Hon'ble Prakash Padia,J.

It is stated by learned counsel for the petitioners that after filing of the present petition the judgment has already been reserved by the court below as such the present petition has now become infrucuous.

In view of the statement so made, the petition is dismissed as having become infrucuous.

Order Date :- 27.5.2022

S.K.

Download the LatestLaws.com Mobile App