Allahabad High Court
Rajendra Pratap Singh vs The Punjab National Bank And Others on 6 July, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 26 Case :- WRIT - A No. - 7862 of 1994 Petitioner :- Rajendra Pratap Singh Respondent :- The Punjab National Bank And Others Petitioner Counsel :- K.K. Singh Respondent Counsel :- S.C.,K.L.Grover Hon'ble Anil Kumar,J.
Learned counsel for the petitioner states that this writ petition has now become infructuous due to efflux of time and it may be dismissed as such. Learned Standing Counsel has no objection if the petition is dismissed as infructuous.
Accordingly, the present writ petition is dismissed as infructuous. Interim order, if any, stands discharged. Order Date :- 6.7.2010 Sunil Kr Tiwari