Allahabad High Court
Awadh Narain Tewari vs Motor Accident Claim Tribunal / A.D.J. ... on 6 September, 2019
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 25 Case :- MISC. SINGLE No. - 6200 of 2009 Petitioner :- Awadh Narain Tewari Respondent :- Motor Accident Claim Tribunal / A.D.J. Faizabad Counsel for Petitioner :- Anand Dubey Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sangeeta Chandra,J.
Heard.
Shri Himanshu Mishra, Advocate holding brief for Shri Anand Dubey, learned counsel for petitioner, submitted that the writ petition has become infructuous.
The writ petition is thus dismissed as infructuous.
Interim order, if any, shall stand vacated.
Order Date :- 6.9.2019 shravan