Prem Prakash & Another vs State Of U.P. Through District ...
2014 Latest Caselaw 812 ALL

Citation : 2014 Latest Caselaw 812 ALL
Judgement Date : 10 April, 2014

Allahabad High Court

Prem Prakash & Another vs State Of U.P. Through District ... on 10 April, 2014

Bench: Rajiv Sharma, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4720 of 2002
 

 
Petitioner :- Prem Prakash & Another
 
Respondent :- State Of U.P. Through District Magistrate, Faizabad & 2 Ors.
 
Counsel for Petitioner :- Anoop Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

Case called out. None responds for the petitioner to press this petition. The writ petition is quite old and pertains to the year 2002. However, learned counsel for the State/opposite parties is present.

Accordingly, the writ petition is dismissed for want of prosecution. Interim order dated 13.8.2002 stands vacated.

Order Date :- 10.4.2014

MVS Chauhan/-

Download the LatestLaws.com Mobile App