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Dharmveer Singh vs State of U.P. and State Officer, Mathura Refianary and Senior Commandant, Central Industrial Security Force, I.O.C.

Allahabad High Court · Decided on 12 September 2008 · Citation: (2008) 09 AHC CK 0041

HON’BLE JUDGES
S.P. Mehrotra, J
RESULT
Dismissed

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Judgment

4 paragraphs · 94 words

S.P. Mehrotra, J.—Cause-list has been revised.

1.

Sri K.J. Shukla, learned Counsel appearing for the respondent No. 3, Sri Bhim Singh holding brief for Sri Vivek Ratan, learned Counsel appearing for the respondent No. 2 and the learned Standing Counsel appearing for the respondent No. 1, are present. However, none has appeared for the petitioner even though the Court has waited for some time.

3.

In the circumstances, the Court has no option, but to dismiss the Writ Petition for want of prosecution.

4.

The Writ Petition is accordingly dismissed for want of prosecution.