Radhey Shyam Srivastava 6961 ... vs State Of U.P.Through The Prin. ...
2023 Latest Caselaw 522 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- SPECIAL APPEAL No. - 719 of 2011
 

 
Appellant :- Radhey Shyam Srivastava 6961 S/S2004
 
Respondent :- State Of U.P.Through The Prin. Secy. Transport Lko.And Ors.
 
Counsel for Appellant :- M.N.Siddiqui,Alam Singh,Ghaus Beg
 
Counsel for Respondent :- C.S.C.,Mahesh Chandra
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Manish Kumar,J.

None appears for the appellant to press this appeal.

However, Sri Amitabh Rai, learned Standing Counsel is present.

This Special Appeal has been filed by the appellant with the following prayer:-

"WHEREFORE, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to set aside the judgment/order dated 22.09.2011 passed in Writ Petition No. 6961 of 2004 (SS) by the Hon'ble Single Judge and allow the Special Appeal. It is also prayed that the rightful and legal claim sought in the above noted writ petition may also kindly be allowed in favour of the appellant."

It appears that by efflux of time, the instant Special Appeal has become infructuous.

Accordingly, the Special Appeal is dismissed as infructuous. Interim order, if any, stands vacated.

However, it is open for the appellant to move an appropriate application within two months from today, if the matter survives.

(Manish Kumar, J.) (Ramesh Sinha, J.)

Order Date :- 5.1.2023

Nitesh