Citation : 2023 Latest Caselaw 5153 ALL
Judgement Date : 15 February, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 6726 of 2002 Petitioner :- Pramod Kumar Respondent :- The Addl. Commissioner Meerut And Others Counsel for Petitioner :- Siddhartha,Shashank Shekhar Mishra Counsel for Respondent :- C.S.C.,V.K.Singh Hon'ble Rohit Ranjan Agarwal,J.
List revised.
No one has put in appearance on behalf of petitioner to press the petition. However, learned Standing Counsel is present for the State.
This writ petition has been filed assailing the judgment and orders dated 16.01.2002 and 12.02.2001 passed by respondent nos. 1 and 2 respectively.
I have heard the learned Standing Counsel and perused the material on record.
From perusal of the order impugned, no case for interference is made out.
Writ petition fails and is hereby dismissed.
Order Date :- 15.2.2023
Shekhar
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