Allahabad High Court
Shiv Prasad Yadav @ Shiv Sardar And ... vs State Of U.P. on 18 November, 2022
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 84 Case :- APPLICATION U/S 482 No. - 14198 of 2007 Applicant :- Shiv Prasad Yadav @ Shiv Sardar And Another Opposite Party :- State of U.P. Counsel for Applicant :- Ashwini Kumar Awasthi,Manish Tiwary Counsel for Opposite Party :- Govt. Advocate Hon'ble Saurabh Shyam Shamshery,J.
1. Sri Manu Srivastava, Advocate holding brief of Sri A.K. Awasthi, learned counsel for applicants, on instruction, submits that by efflux of time this application has rendered infructuous and it may be dismissed as such.
2. The application is accordingly dismissed as infructuous.
3. Interim order, if any, stands vacated.
Order Date :- 18.11.2022 AK