Maksoodan Mishra vs State Of U.P. And 5 Others
2021 Latest Caselaw 1989 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 822 of 2021
 

 
Petitioner :- Maksoodan Mishra
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Daya Shanker Pandey
 
Counsel for Respondent :- C.S.C.,Suresh Singh
 

 
Hon'ble Ashwani Kumar Mishra,J.

Although Sri Suresh Singh, learned counsel for the respondent is present but none appears on behalf of petitioner even in the revised list.

On the previous occasion, this Court has passed the following orders:-

"Let this matter appear as fresh, once again, on 29.1.2021 in order to enable the counsel for petitioner to address the Court on the aspect relating to maintainability of the writ petition against the society concerned in view of the Full Bench judgment of this Court in Vijay Bihari Srivastava Vs. Uttar Pradesh Postal Primary Co-operative Bank Ltd. [2002 (5) AWC 308]."

Writ petition is according dismissed as not maintainable in view of the Full Bench judgment of this Court in Vijay Bihari Srivastava Vs. Uttar Pradesh Postal Primary Co-operative Bank Ltd. [2002 (5) AWC 308], and also for want of prosecution.

Order Date :- 3.2.2021

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