AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 99 words
S. K. Mishra, J
1.
This matter is taken up through hybrid mode.
2.
Learned Counsel for the Petitioner is absent on call. Mr. Y.S.P. Babu, learned Additional Government Advocate for State/Opposite Party Nos.1 & 3 so also Mr. A.K. Mishra, learned Counsel for Opposite Party Nos.2 & 4 are present.
3.
Mr. Mishra, learned Counsel for Opposite Party Nos.2 & 4 submits, by efflux of time, the Writ Petition has become infructuous.
4.
Since learned Counsel for the Petitioner is absent on call and matter is of the year 2013, the Writ Petition is dismissed for non-prosecution.
……………………………..