Allahabad High Court
Educational Sahyogi Association ... vs Deputy Registrar Firms Societies And ... on 11 November, 2022
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- WRIT - C No. - 1003057 of 2012 Petitioner :- Educational Sahyogi Association Indaipur Ambedkar Nagar Andanr Respondent :- Deputy Registrar Firms Societies And Chits 145 And Ors. Counsel for Petitioner :- R.N. Gupta,Satyanshu Ojha Counsel for Respondent :- C.S.C.,M.B. Singh,R.B.S. Rathaur,Sanjay Misra Hon'ble Neeraj Tiwari,J.
Case called in revise. Learned counsel for the petitioner is not present whereas learned standing counsel as well as learned counsel for private respondents is present.
Present petition relates to the year 2012. It appears that counsel for the petitioner has lost his interest to pursue the cause shown in this petition as the same may have outlived its utility due to efflux of time.
Considering the aforesaid, the petition is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Order Date :- 11.11.2022 Arvind/Anurag