Pankaj Tewari vs State Of U.P.Through Secy ...
2015 Latest Caselaw 2249 ALL

Citation : 2015 Latest Caselaw 2249 ALL
Judgement Date : 10 September, 2015

Allahabad High Court

Pankaj Tewari vs State Of U.P.Through Secy ... on 10 September, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6584 of 2004
 

 
Petitioner :- Pankaj Tewari
 
Respondent :- State Of U.P.Through Secy Intermediate And 3 Ors
 
Counsel for Petitioner :- A.M.Tripathi,Devendra P Singh
 
Counsel for Respondent :- C.S.C.,Anurag Narain,D.C. Misra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Case called out.

None responds for the petitioner to press the writ petition.

Since the writ petition is quite old and pertains to the year 2004, it is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 10.9.2015

MH/-

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