NASEEM Vs. STATE OF U P AND ORS
LAWS(ALL)-2009-10-287
HIGH COURT OF ALLAHABAD
Decided on October 23,2009

NASEEM Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) List revised.
(2.) None appears for the petitioner in second round after pass over. Counter-affidavit filed on behalf of respondent No. 3 in court is taken on record.
(3.) Learned Counsel for Union of India as well as State of U.P. submit that order of detention passed by the State Government has since been revoked.;


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