Allahabad High Court
U.P.S.R.T.C. vs Keshav Prasad Gupta And Another on 17 July, 2019
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 63265 of 2007 Petitioner :- U.P.S.R.T.C. Respondent :- Keshav Prasad Gupta And Another Counsel for Petitioner :- Amit Manohar,Anuj Srivastava Counsel for Respondent :- C.S.C.,Krishna Kumar Srivastava Hon'ble Vivek Varma,J.
Sri Anuj Srivastava, learned counsel for the petitioner states that this petition has become infructuous and the same may be dismissed as such.
In view of statement made above, the writ petition is dismissed as having become infructuous.
Interim order, if any, stands vacated.
Order Date :- 17.7.2019 Ajeet