Allahabad High Court
Smt. Sunita Patel vs State Of U.P.Thr.Secy.Bal Vikas Evam ... on 15 October, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 1263 of 2013 Petitioner :- Smt. Sunita Patel Respondent :- State Of U.P.Thr.Secy.Bal Vikas Evam Pushthahar Deptt.& Ors. Counsel for Petitioner :- Mahesh Kumar Sharma Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
1. Case is called out in the revised list. No one is present on behalf of petitioner to press the writ petition.
2. It appears that the matter has become infructuous by the efflux of time.
3. In view thereof, the present writ petition is consigned to record as having become infructuous.
4. Interim order, if any, stands vacated.
5. In case petitioner believes that the matter survives, liberty is granted to file recall application within one month from today.
Order Date :- 15.10.2019 Arti/-
(Vivek Chaudhary, J.)