Citation : 2018 Latest Caselaw 413 ALL
Judgement Date : 7 May, 2018
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 1291 of 1996 Petitioner :- Surendra Narain & Another Respondent :- U.P. Board Of Revenue & Others Counsel for Petitioner :- M.A.Siddiqui Counsel for Respondent :- C.S.C.,N.K.Seth Hon'ble Vivek Chaudhary,J.
Case is called out in the revised list. Learned counsel for petitioner submits that he has no instructions in the matter.
I have perused the record. It appears that the matter has become infructuous by efflux of time.
Hence, present writ petition is consigned to record as having become infructuous.
Interim order, if any, stands vacated.
In case, petitioner believes that the matter survives, liberty is granted to file recall application within a period of one month from today.
Order Date :- 7.5.2018
Arti/-
(Vivek Chaudhary,J.)
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