Electricity Service Commission vs Raj Kumar And 3 Ors
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Allahabad High Court

Electricity Service Commission vs Raj Kumar And 3 Ors on 2 July, 2024

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:107184-DB
 
Court No. - 29
 

 
Case :- SPECIAL APPEAL No. - 444 of 2018
 

 
Appellant :- Electricity Service Commission
 
Respondent :- Raj Kumar And 3 Ors
 
Counsel for Appellant :- Abhishek Srivastava
 
Counsel for Respondent :- C.S.C.,Kapil Dev Singh Rathore,Siddharth Khare
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Prashant Kumar,J.

1. List has been revised. None appears to press the appeal.

2. It appears that either the cause of action no more survives or appellant has lost interest in this matter or it has otherwise become infructuous and, probably for this reason, none is interested to have decided this matter on merits. After perusing the impugned judgment and order, we notice that the same has been rendered by the learned Single Judge with cogent and justifiable reasons. In an Intra-Court Special Appeal, no interference is usually warranted unless palpable infirmities or perversities are noticed on a plain reading of the impugned judgment and order. In the facts and circumstances of the instant case, on a plain reading of the impugned judgment and order, we do not notice any such palpable infirmity or perversity. As such, we are not inclined to interfere with the impugned judgment and order.

3. In view of above, the special appeal sans merit and is, accordingly, dismissed.

Order Date :- 2.7.2024

A.K.Srivastava