Allahabad High Court
Vinod Kumar Sharma And Others vs State Of U.P. And Others on 16 January, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - A No. - 24502 of 1999 Petitioner :- Vinod Kumar Sharma And Others Respondent :- State of U.P. and Others Counsel for Petitioner :- P.N. Dubey,Rajesh Kumar Singh,Sumitra Singh Counsel for Respondent :- C.S.C.,A.C. Tiwari Hon'ble Prakash Padia,J.
List has been revised. Nobody is present on behalf of the petitioner whereas learned Standing Counsel for the State is present.
The matter is old one and it relates to the year 1999.
Since nobody is present on behalf of the petitioner, this Court from perusal of the record opines that the either the writ petition has become infructuous by lapse of time or the parties have lost their interest to proceed with the matter.
Accordingly, the present writ petition is dismissed for want of prosecution.
Interim order, if any, stands discharged.
Since nobody is present on behalf of the petitioner, it is open to the petitioner to file application for recall of this order within two months, in case the matter is still survive.
Order Date :- 16.1.2023 saqlain