Pramod Kumar vs A.R.M., U.P.S.R.T.C., Agra And 4 ...
2016 Latest Caselaw 6237 ALL

Citation : 2016 Latest Caselaw 6237 ALL
Judgement Date : 28 September, 2016

Allahabad High Court

Pramod Kumar vs A.R.M., U.P.S.R.T.C., Agra And 4 ... on 28 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 2645 of 2016
 

 
Petitioner :- Pramod Kumar
 
Respondent :- A.R.M., U.P.S.R.T.C., Agra And 4 Others
 
Counsel for Petitioner :- Ashok Kumar,A.K. Tiwari
 
Counsel for Respondent :- Sunil Kumar Misra,Kartikeya Saran,S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

List is revised.

Learned counsel for the petitioner is not present. On previous occasion i.e. on 02.08.2016 he did not appear in the revised list.

The writ petition is dismissed for non-prosecution.

Learned counsel for the respondent states that vide order dated 21.01.2016, the Court has also directed to produce the record. It is stated that in compliance of the said order, learned counsel for the respondent has the record. Since the petitioner is not present, there is no need to peruse the record. He is directed to send back the record to the appropriate authority.

Order Date :- 28.9.2016