Dr. Rakesh Kumar vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 3531 ALL

Citation : 2014 Latest Caselaw 3531 ALL
Judgement Date : 23 July, 2014

Allahabad High Court

Dr. Rakesh Kumar vs State Of U.P. Thru. Prin. Secy., ... on 23 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4573 of 2014
 

 
Petitioner :- Dr. Rakesh Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 2 Others
 
Counsel for Petitioner :- Prashant Singh 'Atal',Gaurav Tripathi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

This case is listed in additional cause list under the head of Chapter XII Rule 4 of the High Court Rules.

Learned counsel for the petitioner has not taken steps.

This petition is dismissed for want of prosecution.

The interim order dated 9.6.2014 is hereby vacated.

Order Date :- 23.7.2014

RPD

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