Allahabad High Court
Umesh Chandra Gupta vs Food Corporation Of India Thr Its ... on 28 January, 2010
Author: Sanjay Misra
Bench: Sanjay Misra
Court No. - 14 Case :- SERVICE SINGLE No. - 5099 of 1991 Petitioner :- Umesh Chandra Gupta Respondent :- Food Corporation Of India Thr Its M.D./Chairman & Others Petitioner Counsel :- R.S.Pandey Respondent Counsel :- A.N.Verma,P.N. Mathur Hon'ble Sanjay Misra,J.
The cause list has been revised. None appears on behalf of the petitioner to press this writ petition. There is no illness slip nor any mention to pass over the matter today. Learned Standing for the respondents is present.
Learned Standing Counsel states that due to lapse of time this writ petition has become infructuous. It is dismissed as such.
Interim order, if any, is vacated.
No order is passed as to costs.
Order Date :- 28.1.2010 Pravin