Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 54]

Allahabad High Court

Shashi Bhushan Dwivedi vs State Of U.P. & Others on 20 July, 2010

Author: Anil Kumar

Bench: Anil Kumar

Court No. - 26

Case :- WRIT - A No. - 18577 of 1996

Petitioner :- Shashi Bhushan Dwivedi
Respondent :- State Of U.P. & Others
Petitioner Counsel :- C.B. Yadav
Respondent Counsel :- C.S.C.

Hon'ble Anil Kumar,J.

Matter is taken in the revised cause list. None present on behalf of the petitioner. Heard learned Standing Counsel and perused the record. By means of present writ petition, petitioner has challenged the impugned transfer order.

Due to efflux of time, present writ petition has become infructuous, accordingly the same is dismissed as infructuous. Interim order, if any, is hereby discharged. Order Date :- 20.7.2010 Krishna/*