Smt. Reeta Upadhyay, vs District Magistrate Ambedkar ...
2012 Latest Caselaw 3438 ALL

Citation : 2012 Latest Caselaw 3438 ALL
Judgement Date : 8 August, 2012

Allahabad High Court

Smt. Reeta Upadhyay, vs District Magistrate Ambedkar ... on 8 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 416 of 2010
 

 
Petitioner :- Smt. Reeta Upadhyay,
 
Respondent :- District Magistrate Ambedkar Nagar, & Others
 
Petitioner Counsel :- Rajesh Chandra Mishra,Mohd. Shameem Khan
 
Respondent Counsel :- C.S.C.,Ninnie Srivastava,R.P.Verma,Rajendra Prasad Maurya
 

 
Hon'ble Ajai Lamba,J.

After passing of order dated 28.1.2010, no progress has been made in the proceedings. On most of the dates, learned counsel for the petitioner did not put in appearance.

Respondent-State has not complied either with the order dated 28.1.2010 or 22.5.2012.

List on 22.8.2012.

If on the date fixed, Director, Medical & Health, does not file a report before this court in compliance of order dated 22.5.2012, he shall remain present in court.

It is also made clear that in case counsel for the petitioner does not appear on the next date of hearing, the petition would be dismissed for want of prosecution.

Order Date :- 8.8.2012

A.Nigam