Allahabad High Court
Chairman Baroda U.P Gramin Bank ... vs Awdhesh Kumar Srivastava & Ors on 9 September, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 993 of 2017 Petitioner :- Chairman Baroda U.P Gramin Bank Raebareli Respondent :- Awdhesh Kumar Srivastava & Ors Counsel for Petitioner :- Vinay Shankar,Megha Pandey Counsel for Respondent :- A.S.G,Mahendra Kumar Mishra,Sharad Kumar Shukla Hon'ble Vivek Chaudhary,J.
1. Case is called out in the revised list. No one is present on behalf of petitioner to press the writ petition.
2. It appears that the matter has become infructuous by the efflux of time.
3. In view thereof, the present writ petition is consigned to record as having become infructuous.
4. Interim order, if any, stands vacated.
5. In case petitioner believes that the matter survives, liberty is granted to file recall application within one month from today.
Order Date :- 9.9.2019 Arti/-
(Vivek Chaudhary,J.)