Allahabad High Court
U.P.State Electricity Board And Others vs Abrar Khan And Others on 19 September, 2022
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 5 Case :- WRIT - A No. - 4752 of 1996 Petitioner :- U.P.State Electricity Board And Others Respondent :- Abrar Khan And Others Counsel for Petitioner :- O.P.Srivastava,Amit Singh Bhadauria,Ashok Kumar Pandey Counsel for Respondent :- C.S.C.,Jageshwar Prasad Mathur,S I Ahmad Hon'ble Shekhar Kumar Yadav,J.
Case called out. No one has appeared on behalf of the petitioners.
It seems that the petitioner is not interested in pursuing the matter. The matter appears to have become infructous by efflux of time.
The writ petition is accordingly dismissed as infructuous.
Interim order, if any, stands vacated.
It is however, made clear that if the petitioner appears before the Court within a reasonable time to get the matter recalled to be considered on merits, his prayer would be considered favourably.
Order Date :- 19.9.2022 A.