Allahabad High Court
Kishori Lal Srivastava vs State Of U.P. And Others on 18 December, 2019
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 22162 of 2009 Petitioner :- Kishori Lal Srivastava Respondent :- State of U.P. and Others Counsel for Petitioner :- Vimal Chandra Mishra Counsel for Respondent :- C.S.C. Hon'ble Surya Prakash Kesarwani,J.
List revised. Case called out. No one appears on behalf of the petitioner to press the writ petition. Learned standing counsel is present.
It appears that the writ petition has become infructuous.
Therefore, it is dismissed with liberty to the petitioner to file a recall application within 30 days, if according to him writ petition has not become infructuous.
Interim order, if any granted earlier, is vacated.
Order Date :- 18.12.2019 NLY