Rajendra Prasad & Another vs State Of U.P. Thru Prin. Secy. ...
2017 Latest Caselaw 5345 ALL

Citation : 2017 Latest Caselaw 5345 ALL
Judgement Date : 11 October, 2017

Allahabad High Court

Rajendra Prasad & Another vs State Of U.P. Thru Prin. Secy. ... on 11 October, 2017

Bench: Sanjay Harkauli




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 88 of 2013
 

 
Petitioner :- Rajendra Prasad & Another
 
Respondent :- State Of U.P. Thru Prin. Secy. Basic Education & Others
 
Counsel for Petitioner :- Tribhuwan Kumar Gupta
 
Counsel for Respondent :- C.S.C.,Ghaus Beg
 

 
Hon'ble Sanjay Harkauli,J.

Called out in the revised list.

None is present on behalf of the petitioner to press this petition.

Sri Ghaus Beg, learned counsel for the respondents no. 2 and 4 is present.

The writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 11.10.2017

VNP/-

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