Satish Chandra Sharma vs State Of U.P.& Others
2013 Latest Caselaw 2229 ALL

Citation : 2013 Latest Caselaw 2229 ALL
Judgement Date : 16 May, 2013

Allahabad High Court

Satish Chandra Sharma vs State Of U.P.& Others on 16 May, 2013

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - A No. - 15388 of 1996
 

 
Petitioner :- Satish Chandra Sharma
 
Respondent :- State Of U.P.& Others
 
Petitioner Counsel :- G.C.Geherana
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The writ petition is listed before this Court under the heading of 'Old Cases'.

No one appears to press this writ petition.

The writ petition is lying dormant.

I have perused the record.

It seems that petitioner's purpose has been subserved and the petitioner has lost interest in pursuing the matter or the writ petition has become infructuous by efflux of time.

Accordingly, the writ petition is dismissed with liberty to file recall application in case cause of action still survives.

No order as to costs.

Order Date :- 16.5.2013

SKT/-

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