Allahabad High Court
Chandra Mohan Shukla vs Anil Dhirubhai Ambani And 11 Ors on 29 September, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- ELECTION PETITION No. - 6 of 2004 Petitioner :- Chandra Mohan Shukla Respondent :- Anil Dhirubhai Ambani And 11 Ors Petitioner Counsel :- Qamar Ahmad Respondent Counsel :- Waseeq Uddin Ahmed,Anupam Mehrotra,Chandra Mohan Shukla,Dr.L.P.Mishra,I.B. Singh,Jay Narayan Pandey,P.D.Gupta,S.K.Chaudhary,Ved Prakash Sharma Hon'ble Devi Prasad Singh,J.
A preliminary objection has been raised on behalf of respondents that the writ petition has become infructuous. He relied upon the judgment of Hon'ble Supreme Court reported in 1987 (Supp.) SCC 42: Podipireddy Atchuta Desai. Vs. Chinnam Joga Rao and others as well as 1987 (Supp.) 93: Dhartipakar Madan Lal Agarwal. Vs. Rajiv Gandhi.
List on 29.10.2010.
Order Date :- 29.9.2010 Rajneesh)