Aditya Prakash Rastogi vs State Of U.P. Through Principal ...
2012 Latest Caselaw 4004 ALL

Citation : 2012 Latest Caselaw 4004 ALL
Judgement Date : 6 September, 2012

Allahabad High Court

Aditya Prakash Rastogi vs State Of U.P. Through Principal ... on 6 September, 2012

Bench: Rajiv Sharma, Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 414 of 1998
 

 
Petitioner :- Aditya Prakash Rastogi
 
Respondent :- State Of U.P. Through Principal Secy.
 
Petitioner Counsel :- Ashok G.Sharma
 
Respondent Counsel :- C.S.C.
 

 
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 :- 6.9.2012

Virendra

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