Allahabad High Court
State Of U.P. Thru Secy. R.E.S. And Ors. ... vs Vinay Kumar Tiwari S/O Devendra Prasad on 12 January, 2023
Author: Ramesh Sinha
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- SPECIAL APPEAL DEFECTIVE No. - 939 of 2009 Appellant :- State Of U.P. Thru Secy. R.E.S. And Ors. S/S 3100/2007 Respondent :- Vinay Kumar Tiwari S/O Devendra Prasad Counsel for Appellant :- Standing Counsel Counsel for Respondent :- Manish Pandey,Munish Pandey Hon'ble Ramesh Sinha,J.
Hon'ble Subhash Vidyarthi,J.
Heard Shri Anand Kumar Singh, learned Standing Counsel for the State-appellants. None appears on behalf of respondent.
This intra Court appeal under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 has been filed against the judgment and order dated 15.09.2009 passed by learned Single Judge in Writ Petition No.3100 (S/S) of 2007 (Vinay Kumar Tiwari Vs. State of U.P. & others).
Learned Standing Counsel for the State-appellant, on the basis of instructions received, submits that by efflux of time, this appeal has been rendered infructuous and the same may be dismissed as such.
Accordingly, this appeal is dismissed as infructuous.
(Subhash Vidyarthi, J.) (Ramesh Sinha, J.) Order Date :- 12.1.2023 Anand Sri./-