Ramesh Kumar Vishwakarma vs State Of U.P.Through Principal ...
2012 Latest Caselaw 5601 ALL

Citation : 2012 Latest Caselaw 5601 ALL
Judgement Date : 9 November, 2012

Allahabad High Court

Ramesh Kumar Vishwakarma vs State Of U.P.Through Principal ... on 9 November, 2012

Bench: Rajiv Sharma, Vinay Kumar Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 777 of 2000
 

 
Petitioner :- Ramesh Kumar Vishwakarma
 
Respondent :- State Of U.P.Through Principal Secy. Law
 
Petitioner Counsel :- U.C.Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Vinay Kumar Mathur,J.

Case called out. None responds for the petitioner to press this petition. The writ petition is quite old and pertains to the year 2000. Neither any request for pass over of the case has been made on his behalf nor any engagement slip has been sent.

Under these circumstances, the writ petition is dismissed for want of prosecution. Interim order, if any, stands vacated.

Order Date :- 9.11.2012

lakshman

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