Chandra Prakash Singh S/O Udai Pal ... vs State Of U.P. Thru Principal ...
2014 Latest Caselaw 6071 ALL

Citation : 2014 Latest Caselaw 6071 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Chandra Prakash Singh S/O Udai Pal ... vs State Of U.P. Thru Principal ... on 6 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 11255 of 2008
 

 
Petitioner :- Chandra Prakash Singh S/O Udai Pal Singh
 
Respondent :- State Of U.P. Thru Principal Secretary Rural Dev. & Others
 
Counsel for Petitioner :- Rudra Mani Shukla
 
Counsel for Respondent :- 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.

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

Interim order, if any, stands vacated.

Order Date :- 6.9.2014

Muk

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