Ashish Singh vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3779 ALL

Citation : 2014 Latest Caselaw 3779 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Ashish Singh vs The State Of U.P Thru Secy., Home ... on 30 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 2841 of 2014
 

 
Petitioner :- Ashish Singh
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Ramendra Kumar Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner is not present.

Heard learned A.G.A.

Learned counsel for the petitioner has not taken steps for sending the notice to O.P. No. 4.

The interim order dated 4.4.2014 is hereby vacated.

Accordingly this petition is dismissed.

Order Date :- 30.7.2014

RPD

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