Surendra Narain Singh ( Now S/S ) vs State Of U.P. And Ors.
2013 Latest Caselaw 625 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE BENCH No. - 123 of 2000
 

 
Petitioner :- Surendra Narain Singh ( Now S/S )
 
Respondent :- State Of U.P. And Ors.
 
Petitioner Counsel :- S.P.Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

The Court vide order dated 24.1.2000 directed for issuance of the notice to the respondents.

The office report dated  22.11.2012 stated that the petitioner had not taken steps to serve  the respondents pursuant to the above order. Accordingly the case was listed under Chapter 12 Rule 4 of the High Court Rules and on 3.12.2012 a week's further time was allowed to take steps but no steps were taken.

The office report dated  3.4.2013 again points out  that the petitioner has not taken steps. It is in pursuance of the office report that the case is listed today again under Chapter 12 Rule 4 of the  Rules of the Court.

Learned counsel for the petitioner in the morning submitted that he would be taking steps in the matter by lunch but during the course of the day steps have not been taken.

In view of above, the writ petition is dismissed as against respondent no.4 under Chapter 12 Rule 4 of the High Court Rules for want of steps to serve as against respondent no. 4.

Office may proceed accordingly.   

Order Date :- 9.4.2013

R.U.