Allahabad High Court
Laxmi Construction Co. & Others vs State Of U.P. & Others on 28 January, 2010
Bench: Amitava Lala, S.N.H. Zaidi
Court No. - 3 Case :- WRIT - C No. - 21787 of 2002 Petitioner :- Laxmi Construction Co. & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Vinod Sinha,S.P. Singh Respondent Counsel :- C.S.C.,V. Chaudhary Hon'ble Amitava Lala,J.
Hon'ble S.N.H. Zaidi,J.
None appeared to press the petition in spite of repeated calls. It seems that the writ petition has become infructuous by the passage of time as such the petitioners have lost interest. Therefore, the writ petition is dismissed as infructuous without imposing any cost.
Interim order, if any, stands vacated. Order Date :- 28.1.2010 Sandeep