Subedar Singh vs State Of U.P. Through Its Secy. ...
2015 Latest Caselaw 718 ALL

Citation : 2015 Latest Caselaw 718 ALL
Judgement Date : 27 May, 2015

Allahabad High Court

Subedar Singh vs State Of U.P. Through Its Secy. ... on 27 May, 2015

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 6641 of 2010
 

 
Petitioner :- Subedar Singh
 
Respondent :- State Of U.P. Through Its Secy. Secondary Edu. Lucknow & Ors
 
Counsel for Petitioner :- Mahendra Singh Rathore
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

In spite of card notice no one has put in appearance on behalf of the petitioner. The case is listed in the cause list under the heading "Cases classified as oldest and/or likely to be infructuous for disposal" .

The writ petition as such is dismissed as infructuous.

Interim order, if any, stands discharged.

Order Date :- 27.5.2015

Arjun/-

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