State Of U.P.Through The Secy ... vs Rama Kant Bajpai
2017 Latest Caselaw 2451 ALL

Citation : 2017 Latest Caselaw 2451 ALL
Judgement Date : 17 July, 2017

Allahabad High Court

State Of U.P.Through The Secy ... vs Rama Kant Bajpai on 17 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1197 of 2003
 

 
Petitioner :- State Of U.P.Through The Secy Institutional Finance
 
Respondent :- Rama Kant Bajpai
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Perused office report dated 12.08.2016. Appellant has not taken steps.

2. This appeal is,therefore, dismissed under Chapter XII Rule 4 of Allahabad High Court Rules, 1952 for want of prosecution.

Order Date :- 17.7.2017

Pachhere/-

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