M/S Mahatma Gandhi Upbhokta ... vs State Of U.P. Thru Secy. Food & Cv. ...
2014 Latest Caselaw 6187 ALL

Citation : 2014 Latest Caselaw 6187 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

M/S Mahatma Gandhi Upbhokta ... vs State Of U.P. Thru Secy. Food & Cv. ... on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 9030 of 2008
 

 
Petitioner :- M/S Mahatma Gandhi Upbhokta Sahkari Samiti Ltd.
 
Respondent :- State Of U.P. Thru Secy. Food & Cv. Supplies
 
Counsel for Petitioner :- Ghaus Beg
 
Counsel for Respondent :- C.S.C.,Sushil Kumar Singh
 

 
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

Download the LatestLaws.com Mobile App