Devendra Singh vs State Of U.P. Thru Secy. And 2 ...
2015 Latest Caselaw 5108 ALL

Citation : 2015 Latest Caselaw 5108 ALL
Judgement Date : 4 December, 2015

Allahabad High Court

Devendra Singh vs State Of U.P. Thru Secy. And 2 ... on 4 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 2335 of 2015
 

 
Petitioner :- Devendra Singh
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- S.K. Dubey
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

Case called out.

None appears on behalf of the petitioners to press this writ petition.

The writ petition is accordingly dismissed for want of prosecution.

Interim order, if any, stands vacated.

Learned A. G. A. is directed to communicate this order to the authority concerned within two weeks.

Order Date :- 4.12.2015

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