Allahabad High Court
Pawan Kumar Jain And Another vs State Of U.P.Throu.Prin.Secy.Public ... on 17 May, 2023
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:34497-DB Court No. - 1 Case :- WRIT - A No. - 8873 of 2019 Petitioner :- Pawan Kumar Jain And Another Respondent :- State Of U.P.Throu.Prin.Secy.Public Works Deptt.Lko.And Ors. Counsel for Petitioner :- Navneet Kumar,Alok Kumar Tripathi Counsel for Respondent :- C.S.C.,Shishir Jain Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Om Prakash Shukla,J.
Shri Navneet Kumar, learned counsel for the petitioners submits that he does not have any instructions.
On the other hand, Shri Shishir Jain, learned counsel for the respondent says that the writ petition does not have any substance.
Accordingly, the petition is dismissed for want of instructions. However, we provide that in case learned counsel for the petitioner receives any instructions, he may move an appropriate application for recall of this order.
Order Date :- 17.5.2023 Arnima