Allahabad High Court
State Of U.P.Thr.Prin Secy Home Inre ... vs Kapil Deo Singh on 16 November, 2022
Bench: Devendra Kumar Upadhyaya, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- SPECIAL APPEAL No. - 785 of 2006 Appellant :- State Of U.P.Thr.Prin Secy Home Inre W.P.No.6944 S/S Of01 Respondent :- Kapil Deo Singh Counsel for Appellant :- C.S.C. Counsel for Respondent :- H.S.Sahai,Dhananjai Kumar Tripathi,Shiv Pal Singh Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Saurabh Lavania,J.
Heard learned State Counsel.
Under challenge in this special appeal filed under Chapter VIII Rule 5 of the Rules of the Court is an order dated 01.03.2006 passed by the learned Single Judge in Writ Petition No.6944 of 2001. By the said order learned Single Judge has disposed of the writ petition with the direction to allow the respondent-petitioner to take part in I.T.P.T examination whenever the said examination is held in future.
In view of the aforesaid, it appears that by passage of time the special appeal has lost its efficacy which is hereby dismissed as such.
However, it will be open to the parties to move appropriate application to recall this order in case any cause of action to continue with the proceedings of this special appeal still survives.
Order Date :- 16.11.2022 akhilesh/