Allahabad High Court
Shiv Dutt Tripathi And Others vs State Of U.P. And Others on 28 January, 2020
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 17426 of 2005 Petitioner :- Shiv Dutt Tripathi And Others Respondent :- State of U.P. and Others Counsel for Petitioner :- Vivek Shandilya,Sudamaji Shandilya Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared on behalf of the petitioners to press this writ petition. Learned Standing Counsel is present for respondents.
2. It appears that either the cause of action no more survives or that petitioners have 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 and that is why, counsel for petitioners is absent.
3. Dismissed. Interim order, if any, stands vacated.
Order Date :- 28.1.2020 Manish Himwan