Km Nahid Siddiqui & Others {State} vs The State Of U.P. And Others
2011 Latest Caselaw 1199 ALL

Citation : 2011 Latest Caselaw 1199 ALL
Judgement Date : 19 April, 2011

Allahabad High Court

Km Nahid Siddiqui & Others {State} vs The State Of U.P. And Others on 19 April, 2011

Bench: Anil Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 4130 of 1991
 

 
Petitioner :- Km Nahid Siddiqui & Others {State}
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Mohd. Sayeed
 
Respondent Counsel :- C S C
 

 
Hon'ble Anil Kumar,J.

Case has been called out in the revised list.

None is present on behalf of petitioner.

Under these circumstances, Court has no option but to dismiss the writ petition for want of prosecution.

The writ petition is accordingly dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 19.4.2011

Ravi/

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