U.P. Sahkari Sangrah Karmchari ... vs State Of U.P. Thru Prin Secy. ...
2012 Latest Caselaw 5797 ALL

Citation : 2012 Latest Caselaw 5797 ALL
Judgement Date : 29 November, 2012

Allahabad High Court

U.P. Sahkari Sangrah Karmchari ... vs State Of U.P. Thru Prin Secy. ... on 29 November, 2012

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Case :- SERVICE SINGLE No. - 4793 of 1993
 
Petitioner :- U.P. Sahkari Sangrah Karmchari Sangh Thru Its G.S. B.L.Misra
 
Respondent :- State Of U.P. Thru Prin Secy. Cooperative Lko & Others
 
Respondent Counsel :- C S C
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

List revised. Case called out twice.

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 counsel for the respondents is present.

The writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 29.11.2012

Virendra

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