Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8]

Allahabad High Court

Ram Sanehi Misra vs State Of U.P. And Others on 4 March, 2020

Author: Sudhir Agarwal

Bench: Sudhir Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 58278 of 2005
 

 
Petitioner :- Ram Sanehi Misra
 
Respondent :- State of U.P. and Others
 
Counsel for Petitioner :- Praveen Kumar
 
Counsel for Respondent :- C.S.C.,Prem Chandra
 

 
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 :- 4.3.2020 PS