Allahabad High Court
Siddharth Shanker Srivastava vs State Of U.P. And Others on 10 April, 2023
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- WRIT - C No. - 30569 of 2012 Petitioner :- Siddharth Shanker Srivastava Respondent :- State of U.P. and Others Counsel for Petitioner :- D.K. Gupta,Dinesh Chandra Tripathi Counsel for Respondent :- C.S.C. Hon'ble Neeraj Tiwari,J.
It has been mentioned in the Court notice that learned counsels are requested to mark as "S" against those Writ-C cases of daily cause list, which are still surviving. Remaining Writ-C cases against which "S" has not been marked, shall be taken up at 3.30 P.M. and appropriate order shall be passed in 1st call.
Case has been called out. Counsel for petitioner is not present and also "S" has not been marked against the present case. Learned Standing Counsel is present.
However, matter is pertaining to the year 2012, therefore, I have gone through the records. It appears that by efflux of time, writ petition has become infructuous and petitioner does not want to contest the same.
Accordingly, writ petition is dismissed.
Interim order, if any, stands vacated.
However, if anything still survives, it is open for the petitioner to move recall application.
Order Date :- 10.4.2023 ADY