Awadhesh Kumar Srivastava vs Uttar Pradesh Upbhokta Sahkari ...
2022 Latest Caselaw 15332 ALL

Citation : 2022 Latest Caselaw 15332 ALL
Judgement Date : 31 October, 2022

Allahabad High Court

Awadhesh Kumar Srivastava vs Uttar Pradesh Upbhokta Sahkari ... on 31 October, 2022

Bench: Devendra Kumar Upadhyaya, Saurabh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 2000486 of 2010
 

 
Petitioner :- Awadhesh Kumar Srivastava
 
Respondent :- Uttar Pradesh Upbhokta Sahkari Sangh Ltd. Lko.Through Its
 
Counsel for Petitioner :- A.K.Sharma,Vinod Pandey,Vishwajeet Mishra
 
Counsel for Respondent :- C.S.C.,Manoj Singh
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Saurabh Srivastava,J.

These proceedings have been instituted under Article 226 of the Constitution of India challenging the judgment and order dated 29.01.2010 whereby the petitioner was placed under suspension and an enquiry was instituted against him and in all likelihood the departmental proceedings must have been concluded pursuant to the order dated 29.01.2010.

Accordingly, the writ petition has been rendered infructuous by passage of time which is hereby dismissed as such.

Order Date :- 31.10.2022

akhilesh/

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Awadhesh Kumar Srivastava vs Uttar Pradesh Upbhokta Sahkari ...
2022 Latest Caselaw 15332 ALL

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Awadhesh Kumar Srivastava vs Uttar Pradesh Upbhokta Sahkari ...2022 Latest Caselaw 15332 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Awadhesh Kumar Srivastava vs Uttar Pradesh Upbhokta Sahkari ...
2022 Latest Caselaw 15332 ALL