Allahabad High Court
Vijai Pratap Singh vs Union Of India & Others on 10 May, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 26 Case :- WRIT - A No. - 27012 of 1997 Petitioner :- Vijai Pratap Singh Respondent :- Union Of India & Others Petitioner Counsel :- M.D.Singh Respondent Counsel :- U.N.Sharma Hon'ble Amreshwar Pratap Sahi,J.
Shri R.D. Tiwari, learned counsel for the petitioner states that since the termination order has been withdrawn, therefore, the writ petition has become infructuous. It is stated that the respondents have also moved an application to that effect.
In view of this, the writ petition is dismissed as infructuous.
Order Date :- 10.5.2010 Akv