Ram Singh vs D.M.
2012 Latest Caselaw 672 ALL

Citation : 2012 Latest Caselaw 672 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Ram Singh vs D.M. on 23 April, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 10919 of 1994
 

 
Petitioner :- Ram Singh
 
Respondent :- D.M.
 
Petitioner Counsel :- Ashok Bhushan
 
Respondent Counsel :- Sc Verma,Sc
 

 
Hon'ble Sudhir Agarwal,J.

Petitioner was issued notice to engage another counsel pursuant to Court's order dated 22.10.2009. Office report dated 7.4.2012 shows that notice sent by registered post fixing 7.4.12 has neither been received back nor acknowledgement is received. Service is deemed sufficient.

List revised. None appeared on behalf of the petitioner. However, I have perused the record.

The petitioner has sought a mandamus not to proceed in Case No. 18 of 1987 until the petitioner's application dated 15.1.1994, raising a preliminary objection regarding non-maintainability of the case, is decided.

Having gone through the pleadings and the grounds in the writ petition, I do not find any reason or error or justification for issuing mandamus as sought in present writ petition.

The writ petition is dismissed. Interim order, if any, stands vacated.

Order Date :- 23.4.2012

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