Ex. Const. Kamlesh Singh Yadav vs Union Of India & Ors
2016 Latest Caselaw 1495 Del

Citation : 2016 Latest Caselaw 1495 Del
Judgement Date : 24 February, 2016

Delhi High Court

Ex. Const. Kamlesh Singh Yadav vs Union Of India & Ors on 24 February, 2016

Author: Hima Kohli

$~R-71
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 12503/2006
      EX. CONST. KAMLESH SINGH YADAV             ..... Petitioner
                    Through: Mr. Ranbir Singh, Advocate.

                   vsersus

      UNION OF INDIA & ORS                 .....Respondents
                    Through: Dr. Ashwani Bhardwaj, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

% 24.02.2016

1. Counsel for the petitioner states that the petitioner has expired in May, 2015 and resultantly, the present petition has been rendered infructuous.

2. The writ petition is accordingly dismissed having been rendered infructuous.

HIMA KOHLI, J

SUNIL GAUR, J FEBRUARY 24, 2016 sk

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