Amresh Kumar Upadhyaya vs D.I.O.S. & Others
2014 Latest Caselaw 488 ALL

Citation : 2014 Latest Caselaw 488 ALL
Judgement Date : 2 April, 2014

Allahabad High Court

Amresh Kumar Upadhyaya vs D.I.O.S. & Others on 2 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 3871 of 1998
 

 
Petitioner :- Amresh Kumar Upadhyaya
 
Respondent :- D.I.O.S. & Others
 
Counsel for Petitioner :- Sudhakar Pandey,A.K.Pandey
 
Counsel for Respondent :- Sc
 

 
Hon'ble Ran Vijai Singh,J.

The case was notified before a week for listing the same under the heading of 'infructuous case' with the liberty to the counsel appearing for the parties to file objection in case any cause of action survives.

Case has been called out. Neither learned counsel for the petitioner is present nor any objection has been filed. Learned standing counsel appears for the State respondents.

The writ petition is dismissed as having become infructuous. However, liberty is given to the learned counsel for the petitioner to file recall application in case any cause of action survives.

Order Date :- 2.4.2014

samz

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