State Of U.P. Thru Secy. R.E.S. And ... vs Vinay Kumar Tiwari S/O Devendra ...
2023 Latest Caselaw 1361 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 939 of 2009
 

 
Appellant :- State Of U.P. Thru Secy. R.E.S. And Ors. S/S 3100/2007 
 
Respondent :- Vinay Kumar Tiwari S/O Devendra Prasad
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- Manish Pandey,Munish Pandey
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Vidyarthi,J.

Heard Shri Anand Kumar Singh, learned Standing Counsel for the State-appellants. None appears on behalf of respondent.

This intra Court appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 has been filed against the judgment and order dated 15.09.2009 passed by learned Single Judge in Writ Petition No.3100 (S/S) of 2007 (Vinay Kumar Tiwari Vs. State of U.P. & others).

Learned Standing Counsel for the State-appellant, on the basis of instructions received, submits that by efflux of time, this appeal has been rendered infructuous and the same may be dismissed as such.

Accordingly, this appeal is dismissed as infructuous.

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

Order Date :- 12.1.2023

Anand Sri./-