Allahabad High Court
Rashmi Sundarani vs State Of U.P. And Others on 9 May, 2023
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:99321-DB Court No. - 39 Case :- WRIT - C No. - 37314 of 2012 Petitioner :- Rashmi Sundarani Respondent :- State of U.P. and Others Counsel for Petitioner :- Dinesh Raghav,Abhijeet Mishra Counsel for Respondent :- C.S.C.,R.D.Mishra Hon'ble Salil Kumar Rai,J.
Hon'ble Arun Kumar Singh Deshwal,J.
List has been revised.
No one appears for the petitioner.
It appears from the pleadings and the prayer made in the writ petition that the petition has become infructuous by efflux of time or the petitioner has no interest to further prosecute the case.
Accordingly, the writ petition is dismissed as infructuous.
Interim order, if any, stands vacated.
Order Date :- 9.5.2023 Vipasha