Allahabad High Court
Dr. Subhash Chandra Yadav & 3 Ors. { ... vs Union Of India Thru Secy. Defence & 2 Ors. on 10 May, 2010
Bench: Amitava Lala, Shabihul Hasnain
Chief Justice's Court
Case :- MISC. BENCH No. - 2249 of 2004
Petitioner :- Dr. Subhash Chandra Yadav & 3 Ors. { P.I.L. }
Respondent :- Union Of India Thru Secy. Defence & 2 Ors.
Petitioner Counsel :- Sheelendra Kumar
Respondent Counsel :- B.B. Saxena
Hon'ble Amitava Lala,Acting Chief Justice
Hon'ble Shabihul Hasnain,J.
None appeared to press the writ petition in spite of repeated calls. It seems that the writ petition has become infructuous by the passage of time, as such the petitioner has lost interest.
Therefore, the writ petition is dismissed as infructuous without imposing any cost.
Interim order, if any, stands vacated.
Order Date :- 10.5.2010 MAA