Hari Prasad Singh vs State Of U.P. And Others
2012 Latest Caselaw 1492 ALL

Citation : 2012 Latest Caselaw 1492 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Hari Prasad Singh vs State Of U.P. And Others on 9 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1432 of 1993
 

 
Petitioner :- Hari Prasad Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- P.N.Bajpai
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Case Called out.

None appears on behalf of petitioner to press this writ petition. Neither any request for adjournment nor any engagement slip has been sent.

Accordingly, writ Petition is dismissed for want of prosecution. Interim order, if any, stands discharged.

Order Date :- 9.5.2012

Suresh/-

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