Allahabad High Court
Karvy Financial Services Limited vs State Of U.P. And 4 Others on 2 May, 2023
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 14814 of 2023 Petitioner :- Karvy Financial Services Limited Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Kushagra Srivastava,Saumya Srivastava Counsel for Respondent :- C.S.C. Hon'ble Manoj Kumar Gupta,J.
Hon'ble Prashant Kumar,J.
The instant petition has been filed praying for a writ of mandamus directing respondent no. 2 to decide the application of the petitioner dated 27.07.2022 under Section 14 of the Securitisation Act, 2002.
Shri Dileep Kesarwani, learned Additional Chief Standing Counsel appearing for the State-respondents is in receipt of instructions according to which, final order was passed in the said proceedings on 26.08.2022. A copy of final order has also been handed over to learned counsel for the petitioner in Court.
Consequently, cause of action does not survive.
The petition stands disposed of accordingly.
(Prashant Kumar, J.) (Manoj Kumar Gupta, J.) Order Date :- 2.5.2023 Rama Kant