Rajendra Kumar Gupta vs Food Corporation Of India Thru ...
2014 Latest Caselaw 4946 ALL

Citation : 2014 Latest Caselaw 4946 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Rajendra Kumar Gupta vs Food Corporation Of India Thru ... on 25 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 975 of 2004
 

 
Petitioner :- Rajendra Kumar Gupta
 
Respondent :- Food Corporation Of India Thru Sr.Reg.Manager & 2 Ors.
 
Counsel for Petitioner :- D.K. Srivastava
 
Counsel for Respondent :- A.K. Singh,Brijesh Kumar Shukla,C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioner to press this writ petition.

Shri Brijesh Kumar Shukla, learned counsel for the opposite parties is present.

The writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 25.8.2014

Muk

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