Allahabad High Court
Basant Kumar Kanaujiya And Ors vs U.O.I Thru Secy Ministry H.R.D New Delhi ... on 7 April, 2022
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- WRIT - C No. - 22499 of 2017 Petitioner :- Basant Kumar Kanaujiya And Ors Respondent :- U.O.I Thru Secy Ministry H.R.D New Delhi And Ors Counsel for Petitioner :- Vijay Dixit Counsel for Respondent :- A.S.G,Dr V K Singh,Rajesh Tiwari Hon'ble Abdul Moin,J.
Heard learned counsel for the petitioners and learned Standing Counsel for the respondents.
Shri Vijay Dixit, learned counsel for the petitioners states that he does not have any instructions in the matter since long and prays that the petition may be dismissed for want of instructions.
Accordingly, the writ petition is dismissed for want of instructions.
Interim order, if any, stands vacated.
Order Date :- 7.4.2022 J.K. Dinkar