Paritosh Vishvas And Others vs State Of U.P. Thru Secy. And Others
2018 Latest Caselaw 2090 ALL

Citation : 2018 Latest Caselaw 2090 ALL
Judgement Date : 23 August, 2018

Allahabad High Court

Paritosh Vishvas And Others vs State Of U.P. Thru Secy. And Others on 23 August, 2018

Bench: Shashi Kant Gupta, Ajit Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 42893 of 2012
 

 
Petitioner :- Paritosh Vishvas And Others
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- J.P.S. Chauhan
 
Counsel for Respondent :- C.S.C.,Faneesh Mishra
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Ajit Kumar,J.

Learned counsel for the petitioner states that his client is not responding in the matter.

It appears that by efflux of time the writ petition has become infructuous .

The writ petition is accordingly dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 23.8.2018

MLK

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