Citation : 2019 Latest Caselaw 2283 ALL
Judgement Date : 2 April, 2019
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- MISC. SINGLE No. - 13939 of 2017 Petitioner :- Harivansh Mishra Respondent :- District Magistrate, Barabanki & Others Counsel for Petitioner :- Vivek Singh Counsel for Respondent :- C.S.C.,Azad Khan Hon'ble Vivek Chaudhary,J.
Case is called out in revised list. No one is present on behalf of petitioner to press this writ petition.
Perused the record. It appears that the writ petition has become infructuous by efflux of time.
Consigned to record.
In case petitioner feels that the matter survives, liberty is granted to him to move application for recall of order within a month.
Order Date :- 2.4.2019
Rajneesh DR-PS)
(Vivek Chaudhary, J.)
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