Allahabad High Court
Brijendra Sen vs State Of U.P. And Others on 29 January, 2010
Author: Sanjay Misra
Bench: Sanjay Misra
Court No. - 14 Case :- SERVICE SINGLE No. - 4317 of 1991 Petitioner :- Brijendra Sen Respondent :- State Of U.P. And Others Petitioner Counsel :- M.R.Misra Respondent Counsel :- C S C 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 Counsel for the respondents is present.
Learned Standing Counsel states that due to efflux 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 :- 29.1.2010 Pravin