Allahabad High Court
Param Hans Sharma vs A.D.J., Ballia & Others on 2 August, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- WRIT - C No. - 32825 of 1995 Petitioner :- Param Hans Sharma Respondent :- A.D.J., Ballia & Others Petitioner Counsel :- V.V. Mishra Respondent Counsel :- C.S.C. Hon'ble Krishna Murari,J.
Case called out in the revised list. No one has appeared on behalf of petitioner to press the writ petition. However, I have perused the record.
This writ petition is directed against the order passed by the court below on temporary injunction application. The Revisional Court allowed the revision and remanded the matter back to the Trial Court.
There is hardly any reason to believe that even after 15 years, the suit itself must not have come to logical end rendering the petition infructuous.
It is accordingly dismissed.
Order Date :- 2.8.2010 pks