Beg Raj Singh vs State Of U.P. & Others
2017 Latest Caselaw 2582 ALL

Citation : 2017 Latest Caselaw 2582 ALL
Judgement Date : 20 July, 2017

Allahabad High Court

Beg Raj Singh vs State Of U.P. & Others on 20 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 
Case :- SERVICE SINGLE No. - 435 of 1996
 
Petitioner :- Beg Raj Singh
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- S.C.Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Case is called out in the revised list.

No one is present on behalf of petitioner to press this writ petition.

Office has given a report regarding reconstruction of file. The report is accepted.

Office is directed to reconstruct the file and maintain the record of reconstructed file as original record.

In case, original record (file) is traced on a later date, the same should be placed with the reconstructed file.

I have perused the record.

There is no merit in the present writ petition.

Accordingly, this writ petition is dismissed. Interim order, if any, stands discharged.

Order Date :- 20.7.2017

Suresh/

[Vivek Chaudhary, J.]