Allahabad High Court
C/M Shivani Gaurav Memorial Law College ... vs Union Of India And Others on 5 February, 2020
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 47586 of 2010 Petitioner :- C/M Shivani Gaurav Memorial Law College And Others Respondent :- Union Of India And Others Counsel for Petitioner :- Salil Kumar Rai Counsel for Respondent :- A.S.G.I.,A.K. Singh,I.M.Khan Hon'ble Vivek Varma,J.
List has been revised. None appears on behalf of the petitioner to press this petition.
The writ petition is of the year 2010.
From perusal of the record, it appears that this writ petition has become infructuous by efflux of time. Hence, the petition is dismissed as infructuous. However, I grant liberty to the petitioner, in the event the cause of action survives, to move the Court with an appropriate application.
Interim order, if any, stands vacated.
Order Date :- 5.2.2020 Lbm/-