Munna Lal S/O Preetam vs State Of U.P.Thorugh Prin Secy ...
2014 Latest Caselaw 6125 ALL

Citation : 2014 Latest Caselaw 6125 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Munna Lal S/O Preetam vs State Of U.P.Thorugh 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. - 9116 of 2008
 

 
Petitioner :- Munna Lal S/O Preetam
 
Respondent :- State Of U.P.Thorugh Prin Secy Revenue Dept.Civil Sectt.
 
Counsel for Petitioner :- Pradeep Kumar Tripthi
 
Counsel for Respondent :- C.S.C.,R N Gupta
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds 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

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