Allahabad High Court
Mohd. Shadmaan vs Director General, National Cadet ... on 20 January, 2020
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- SERVICE SINGLE No. - 5578 of 2002 Petitioner :- Mohd. Shadmaan Respondent :- Director General, National Cadet Corps, Lucknow & 3 Others Counsel for Petitioner :- A.M. Tripathi Counsel for Respondent :- C.S.C.,Pradeep Chandola Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared 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 the petitioner 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 and that is why, counsel for petitioner is absent.
3. Dismissed. Interim order, if any, stands vacated.
Order Date :- 20.1.2020 PS