Allahabad High Court
Deo Nath Singh Ii vs State Of U.P. And Others on 23 October, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 8075 of 2004 Petitioner :- Deo Nath Singh Respondent :- State Of U.P. And Others Counsel for Petitioner :- Nec, ,J.P.N. Singh Counsel for Respondent :- C.S.C.,D.P. Singh 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 :- 23.10.2019 PS