Allahabad High Court
Kendriya Karamchari Sahkari Grih ... vs State Of U.P. And 6 Others on 25 July, 2022
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 9516 of 2022 Petitioner :- Kendriya Karamchari Sahkari Grih Nirman Samiti Ltd. Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- Rahul Chaudhary Counsel for Respondent :- C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Chandra Kumar Rai,J.
Sri Rahul Chaudhary, learned counsel for the petitioner states that the writ petition has become infructuous by passage of time.
In view of the aforesaid, the writ petition is dismissed as infructuous.
Order Date :- 25.7.2022 NLY