Parag Dutt Verma (In Wria 4606 Of ... vs The State Of U.P Thru. Secy. ...
2023 Latest Caselaw 4927 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- SPECIAL APPEAL No. - 78 of 2022
 

 
Appellant :- Parag Dutt Verma (In Wria 4606 Of 2004)
 
Respondent :- The State Of U.P Thru. Secy. (Forest) Govt. Of U.P, Lko. And Others
 
Counsel for Appellant :- Amrendra Nath Tripathi,Shailendra Kumar Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Vidyarthi,J.

Case called out. None is present on behalf of the appellant to press the instant appeal. However, Shri V.P. Nag, learned Standing Counsel for the State-respondents is present.

The instant special appeal has been filed challenging the judgment and order dated 01.12.2021 passed by an Hon'ble Single Judge in Writ Petition No.4606 (S/S) of 2004.

It transpires from the record that on earlier occasion, when the appeal was listed on 17.01.2023 and 06.02.2023, the case was passed over on the illness slip of learned Counsel for the appellant and the matter was directed to be listed peremptorily.

Today also none is present on behalf of the appellant to press the instant appeal.

In view of the above, the instant special appeal is dismissed for want of prosecution.

Interim order, if any, stands vacated.

(Subhash Vidyarthi, J.) (Ramesh Sinha, J.)

Order Date :- 14.2.2023

Anand Sri./-