Allahabad High Court
Raj Kumar Yadav vs State Of U.P. Thr. The Sec. P.W.D. ... on 28 January, 2010
Author: Sanjay Misra
Bench: Sanjay Misra
Court No. - 14 Case :- SERVICE SINGLE No. - 5240 of 1991 Petitioner :- Raj Kumar Yadav Respondent :- State Of U.P. Thr. The Sec. P.W.D. Lucknow & Others Petitioner Counsel :- Amit Bose,Amit Bose Respondent Counsel :- C S C,C.S.C. Hon'ble Sanjay Misra,J.
The cause list has been revised. None appears on behalf of the petitioner to press this writ petition. There is no illness slip nor any mention to pass over the matter today. Learned Standing Counsel for the respondents is present.
Learned Standing Counsel states that due to lapse of time this writ petition has become infructuous. It is dismissed as such.
Interim order, if any, is vacated.
No order is passed as to costs.
Order Date :- 28.1.2010 Pravin