Allahabad High Court
M/S Goldrush Sales & Services Ltd. Thru ... vs Shri Anand Rajpur And 2 Ors. on 16 July, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 5090 of 2017 Petitioner :- M/S Goldrush Sales & Services Ltd. Thru Director Pradeep Agg Respondent :- Shri Anand Rajpur And 2 Ors. Counsel for Petitioner :- Tanveer Ahmad Siddiqui Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Case is called out in revised list. No one is present on behalf of petitioner to press this writ petition.
Perused the record. It appears that the writ petition has become infructuous by efflux of time.
Consigned to record.
In case petitioner feels that the matter survives, liberty is granted to him to move application for recall of order within a month.
Order Date :- 16.7.2019 Rajneesh DR-PS) (Vivek Chaudhary, J.)