Arvind Singh S/O Daya Shanker vs State Of U.P. Throu Prin. Secy. ...
2014 Latest Caselaw 6113 ALL

Citation : 2014 Latest Caselaw 6113 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Arvind Singh S/O Daya Shanker vs State Of U.P. Throu Prin. Secy. ... on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 8854 of 2008
 

 
Petitioner :- Arvind Singh S/O Daya Shanker
 
Respondent :- State Of U.P. Throu Prin. Secy. Forest
 
Counsel for Petitioner :- A.R. Masoodi
 
Counsel for Respondent :- C.Sc..
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None present for the petitioner to press this writ petition.

The writ petition is quite old and pertains to year 2008.

The writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 8.9.2014

Muk

Download the LatestLaws.com Mobile App