U.P. Rashtriya Chini Mill ... vs State Of U.P. Though Secy. Cane And ...
2012 Latest Caselaw 3863 ALL

Citation : 2012 Latest Caselaw 3863 ALL
Judgement Date : 30 August, 2012

Allahabad High Court

U.P. Rashtriya Chini Mill ... vs State Of U.P. Though Secy. Cane And ... on 30 August, 2012

Bench: Rajiv Sharma, Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1517 of 1999
 

 
Petitioner :- U.P. Rashtriya Chini Mill Adhaikari Parishad
 
Respondent :- State Of U.P. Though Secy. Cane And Sugar
 
Petitioner Counsel :- Vikas Singh,U.Chandra
 
Respondent Counsel :- C.S.C.,N.C. Mehrotra,Rakesh Sharma
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Surendra Vikram Singh Rathore,J.

Case called out.

Neither learned counsel for the petitioner is present nor any request for adjournment of the case or any passing over slip has been sent.

Learned Standing Counsel present for the State of U.P.

The writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 30.8.2012

Virendra

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