Smt. Qamrunnisa vs Additional District Judge 13 ...
2013 Latest Caselaw 2692 ALL

Citation : 2013 Latest Caselaw 2692 ALL
Judgement Date : 23 May, 2013

Allahabad High Court

Smt. Qamrunnisa vs Additional District Judge 13 ... on 23 May, 2013

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. SINGLE No. - 5949 of 2012
 

 
Petitioner :- Smt. Qamrunnisa
 
Respondent :- Additional District Judge 13 Lucknow & Others
 
Counsel for Petitioner :- Syed Ibrahim Abbas
 
Counsel for Respondent :- Manish Kumar,Ishtiyaq Ahmad,Vijay Krishna
 

 
Hon'ble Dr. Satish Chandra,J.

List has been revised.

None appeared on behalf of the petitioner to press this petition.

It may be mentioned that the law helps those who are vigilant and not those who sleep over their rights as per the maxim, "VIGILANTIBUS, ET NON DORMIENIBUS, JURA SUB VENIUNT".

The writ petition is dismissed for want of prosecution.

Order Date :- 23.5.2013

VNP/-

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