Rajesh Kumar Agrawal And Another vs State Of U.P. Through Principal ...
2023 Latest Caselaw 15704 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:34787
 

 
Court No. - 6
 

 
Case :- WRIT - C No. - 1000855 of 2012
 

 
Petitioner :- Rajesh Kumar Agrawal And Another
 
Respondent :- State Of U.P. Through Principal Secy. And Others
 
Counsel for Petitioner :- Parijaat Belaura
 
Counsel for Respondent :- C.S.C.,B.R. Singh,Manish Kumar
 

 
Hon'ble Rajnish Kumar,J.

This petition has been filed challenging the order dated 08.09.2011 by means of which the application under Oder 7 Rule 11 CPC was rejected in Regular Suit No.17 of 2011 and the judgment and order dated 20.01.2012 by means of which the revision against the said order was rejected and the date was fixed before the trial court. This court whiling issuing notice on 08.02.2012 had provided that pendency of this petition would not mean that any interim order has been passed in the matter.

In view of above, the suit must have been decided and this petition rendered infructuous. Therefore the parties are also not present.

The writ petition is, accordingly, dismissed.

Interim order, if any, stands vacated.

.

.......................................(Rajnish Kumar,J.)

Order Date :- 18.5.2023

Banswar