Chhotey Lal And Others vs State Of U.P.Through Secy. ...
2013 Latest Caselaw 7073 ALL

Citation : 2013 Latest Caselaw 7073 ALL
Judgement Date : 22 November, 2013

Allahabad High Court

Chhotey Lal And Others vs State Of U.P.Through Secy. ... on 22 November, 2013

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 4678 of 1994
 

 
Petitioner :- Chhotey Lal And Others
 
Respondent :- State Of U.P.Through Secy. Secretariate Administration
 
Counsel for Petitioner :- Abdul Mannan,B.K.Chaudhary
 
Counsel for Respondent :- C.S.C.,Asit Kumar Chaturvedi
 

 
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 :- 22.11.2013

VNP/-

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