Vinod Kumar Singh vs State Of U.P. Thru Secy. ...
2014 Latest Caselaw 4585 ALL

Citation : 2014 Latest Caselaw 4585 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Vinod Kumar Singh vs State Of U.P. Thru Secy. ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 4154 of 2003
 

 
Petitioner :- Vinod Kumar Singh
 
Respondent :- State Of U.P. Thru Secy. Cooperative & 5 Ors.
 
Counsel for Petitioner :- R.S. Singh,A.Kalra,S.P. Mishra,S.P. Tiwari
 
Counsel for Respondent :- C.S.C.,R.K.Chaudhary,S.P. Shukla
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioner to press this writ petition.

The writ petition is quite old and pertains to the year 2003.

Accordingly, the writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 20.8.2014

Muk

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