Avinash Gupta vs State Of U.P. & Another
2013 Latest Caselaw 7426 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 70686 of 2011
 

 
Petitioner :- Avinash Gupta
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Chandan Sharma,Rajesh Kumar Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Learned Standing Counsel has pointed out that against the order dated 22.11.2013 Sri O.P. Verma, District Magistrate, Lalitput preferred Special Appeal No. 1917 of 2013 and, therein, besides others, the stand was taken that petitioner Avinash Gupta has now been given compassionate appointment on 2.12.2013 and, in that view of the matter, the Division Bench while disposing of the appeal, also said that this writ petition has rendered infructuous and directed that the order of Division Bench shall be preserved in the record of the writ petition. However, that has not been done by the Registry. Since there is already an order of Divison Bench, disposing of this writ petition as infructuous, no further oorder is required by this Court.

Let the record be consigned.

Order Date :- 11.12.2013

Akn