Abdul Munir vs Smt. Suryamukhi
2021 Latest Caselaw 10782 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 428 of 2014
 

 
Petitioner :- Abdul Munir
 
Respondent :- Smt. Suryamukhi
 
Counsel for Petitioner :- Brijesh Chandra Tripathi
 

 
Hon'ble Prakash Padia,J.

List has been revised but nobody is present on behalf of the petitioner.

The petitioner has preferred present petition under Article 227 of the Constitution of India with the prayer to quash the impugned judgment and order dated 18.11.2013 passed by District Judge, Farrukhabad, in Transfer Application No.176 of 2013 (Abdul Munir Vs. Smt. Suryamukhi).

From perusal of the record, it appears that by efflux of time either the parties have lost their interest or matter has become infructuous.

In the circumstances, it is needless to keep pending this petition.

Accordingly, petition is dismissed with liberty to file application for recall of this order within two months in case matter still survives if such an application is filed it need not be accompanied by any affidavit.

Order Date :- 24.8.2021

Pramod Tripathi