Allahabad High Court
Ran Vijay Singh vs State Of U.P. And Others on 14 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 12159 of 1996 Petitioner :- Ran Vijay Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- S.P.Shukla Respondent Counsel :- .../C.S.C. Hon'ble Arun Tandon,J.
Nobody is present on behalf of the petitioner to press the present writ petition even in the revised reading of the list.
The present writ petition filed in the year 1996 is directed against an order of suspension. It appears that the present writ petition has become infructuous by passage of time.
Therefore, the present writ petition is dismissed as having become infructuous.
Interim order, if any, stands discharged.
(Arun Tandon, J.) Order Date :- 14.7.2010 Sushil/-