Allahabad High Court
Jageshwar Misra Hira Lal Misra & Ors. vs State Of U.P. Thru Secy. Home & Ors. on 12 July, 2010
Bench: Raj Mani Chauhan, Virendra Kumar Dixit
Court No. - 20 Case :- MISC. BENCH No. - 11285 of 2009 Petitioner :- Jageshwar Misra Hira Lal Misra & Ors. Respondent :- State Of U.P. Thru Secy. Home & Ors. Petitioner Counsel :- Shiwa Kant Tiwari Respondent Counsel :- G.A.,Rakesh Kumar Tipathi Hon'ble Raj Mani Chauhan,J.
Hon'ble Virendra Kumar Dixit,J.
Learned A.G.A. files short counter affidavit, which is taken on record. Learned A.G.A. submits that the Investigating Officer after concluding the investigation of the case has submitted final report Therefore, this writ petition has become infructuous and is liable to be dismissed as infructuous. The petition is, therefore, dismissed as infructuous. The interim order, if any, stands vacated. Order Date :- 12.7.2010 Renu