Rahul Kumar Singh vs State Of U.P., Thru. Prin. Secy., ...
2014 Latest Caselaw 3509 ALL

Citation : 2014 Latest Caselaw 3509 ALL
Judgement Date : 22 July, 2014

Allahabad High Court

Rahul Kumar Singh vs State Of U.P., Thru. Prin. Secy., ... on 22 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4864 of 2014
 

 
Petitioner :- Rahul Kumar Singh
 
Respondent :- State Of U.P., Thru. Prin. Secy., Home & 4 Others
 
Counsel for Petitioner :- D.M. Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

This petition is listed as peremptorily.

Learned counsel for the petitioner has sent his illness slip.

The petition is dismissed for want of prosecution.

The interim order dated 9.1.2014 is hereby vacated.

Order Date :- 22.7.2014

RPD

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