Allahabad High Court
Bhagwati vs D.D.C. And Others on 22 April, 2026
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2026:AHC-LKO:28230
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
WRIT - B No. - 28 of 1993
Bhagwati
.....Petitioner(s)
Versus
D.D.C. And Others
.....Respondent(s)
Counsel for Petitioner(s)
:
G.S.Nigam
Counsel for Respondent(s)
:
C.S.C., M.P.Yadav
Court No. - 29
HON'BLE SARAL SRIVASTAVA, J.
Pursuant to the order dated 30.01.2025, notice was issued to the petitioner to engage another counsel.
In view of the office report dated 21.07.2025, service of notice upon the petitioner is deemed sufficient.
No one appears on behalf of petitioner to press the press the present petition despite repeated calls nor any Vakalatnama has been filed.
In such view of the fact, it appears that petitioner has lost interest in pursuing the case.
Accordingly, the writ petition is dismissed for want of prosecution.
Interim order, if any, stands vacated.
(Saral Srivastava,J.) April 22, 2026 Sattyarth