Allahabad High Court
Raghuraj Pratap Singh @ Raja Bhaiya vs State Of U.P. Thru Secy. Home & 2 Ors. on 2 August, 2010
Bench: Raj Mani Chauhan, Virendra Singh
Court No. - 20 Case :- MISC. BENCH No. - 270 of 2008 Petitioner :- Raghuraj Pratap Singh @ Raja Bhaiya Respondent :- State Of U.P. Thru Secy. Home & 2 Ors. Petitioner Counsel :- U.P. Singh Respondent Counsel :- G.A. Hon'ble Raj Mani Chauhan,J.
Hon'ble Virendra Singh,J.
List revised.
None turned up on behalf of the petitioner to press this writ petition. The writ petition is, therefore, dismissed for want of prosecution. Interim order, if any, stands vacated. Order Date :- 2.8.2010 Sanjay