Allahabad High Court
Anand Prakash Gupta And Others vs State Of U.P. And Others on 5 November, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 6885 of 1996 Petitioner :- Anand Prakash Gupta And Others Respondent :- State of U.P. and Others Counsel for Petitioner :- K.A. Qayyum Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press this writ petition. Learned Standing Counsel is present for respondents.
2. It appears that either the cause of action no more survives or the petitioner has lost interest in this matter or it has otherwise become infructuous and, probably for this reason, none is interested to have decided this matter on merits and that is why, counsel for petitioner is absent.
3. Dismissed. Interim order, if any, stands vacated.
Order Date :- 5.11.2019 PS