Allahabad High Court
Dr.E.F.Rawat(Dr.Edwin ... vs State Of U.P. Thru Secy. Home & 3 Ors. on 12 July, 2010
Bench: Raj Mani Chauhan, Virendra Kumar Dixit
Court No. - 20 Case :- MISC. BENCH No. - 3585 of 2008 Petitioner :- Dr.E.F.Rawat(Dr.Edwin F.Rawat)&Anr. Respondent :- State Of U.P. Thru Secy. Home & 3 Ors. Petitioner Counsel :- Santosh Srivastav Respondent Counsel :- G.A. 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 as mentioned in para 5 of the short counter affidavit filed today. 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