Allahabad High Court
State Of U.P.Through Its Prin. ... vs Aslam And Another on 13 January, 2023
Author: Ramesh Sinha
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- SPECIAL APPEAL DEFECTIVE No. - 30 of 2010 Appellant :- State Of U.P.Through Its Prin. Secy.Public Works 6333s/S09 Respondent :- Aslam And Another Counsel for Appellant :- C.S.C Counsel for Respondent :- V.K.Shukla Hon'ble Ramesh Sinha,J.
Hon'ble Subhash Vidyarthi,J.
None present on behalf of the appellant to press this appeal nor any slip for passing over or adjournment has been sent.
However, Mr. A.K. Singh Bisen, learned Standing Counsel appearing on behalf of the respondent-State is present and submits that due to efflux of time the special appeal has rendered infructuous.
Accordingly, special appeal is dismissed as infructuous.
Interim order, if any, stands vacated.
In case the cause of action still survives, the appellant shall be at liberty to move an application for recall of this order within two months from today.
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(Subhash Vidyarthi, J.) (Ramesh Sinha, J.) Order Date :- 13.1.2023 Ram.