Allahabad High Court
Sanjay Srivastava And 39 Others vs State Of U.P.Thr.Prin.Secy.Lok Nirman ... on 14 October, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 531 of 2013 Petitioner :- Sanjay Srivastava And 39 Others Respondent :- State Of U.P.Thr.Prin.Secy.Lok Nirman Vibhag,Lucknow & Ors. Counsel for Petitioner :- Sanjai Srivastava Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
1. Case is called out in the revised list. No one is present on behalf of petitioner to press the writ petition.
2. It appears that the matter has become infructuous by the efflux of time.
3. In view thereof, the present writ petition is consigned to record as having become infructuous.
4. Interim order, if any, stands vacated.
5. In case petitioner believes that the matter survives, liberty is granted to file recall application within one month from today.
Order Date :- 14.10.2019 Arti/-
(Vivek Chaudhary,J.)