Allahabad High Court
Vishwanath Prasad vs Yamuna Prasad Dubey And Others on 12 December, 2019
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- WRIT - A No. - 63758 of 2011 Petitioner :- Vishwanath Prasad Respondent :- Yamuna Prasad Dubey And Others Counsel for Petitioner :- Nishant Mehrotra,Pranjal Mehrotra Counsel for Respondent :- M.D. Singh Shekhar,R.D.Tiwari,S.P.K. Tripathi,S.P.K.Upadhyay Hon'ble Neeraj Tiwari,J.
In the daily cause list of Court No. 52, following notices are printed:-
"1. The cases listed under the heading 'Old Cases' shall not be adjourned. 2. Learned counsels are requested to mark as "S" against those cases of daily cause list which are still surviving. Remaining cases against which "S" has not been marked, shall be taken up at 3.30 P.M. and appropriate order shall be passed in 1st call (except Wednesday)."
Case has been called out. Counsel for both the parties are not present and also "S" has not been marked against the present case. It appears that by efflux of time, the present writ petition has become infructuous.
Accordingly, the writ petition is dismissed as infructuous.
However, if anything still survives, it is open for the petitioner to move recall application.
Order Date :- 12.12.2019 Junaid