Rajendra Prasad Awasthi vs State Of U.P. Thru Secy. Home & 2 ...
2017 Latest Caselaw 1167 ALL

Citation : 2017 Latest Caselaw 1167 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Rajendra Prasad Awasthi vs State Of U.P. Thru Secy. Home & 2 ... on 24 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 8708 of 2007
 

 
Petitioner :- Rajendra Prasad Awasthi
 
Respondent :- State Of U.P. Thru Secy. Home & 2 Ors.
 
Counsel for Petitioner :- Rajendra Prasad
 
Counsel for Respondent :- C.Sc.,Muhmmad Shakeel,Namit Sharma
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No.118064 of 2015)

1. This is an application for recall of the order dated 12.03.2013 whereby the writ petitioner was dismissed for want of prosecution.

2. Learned counsel for the petitioner does not want to press this application.

3. In view of above, application is dismissed as not pressed.

Order Date :- 24.5.2017

Pachhere/-

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