Allahabad High Court
F.I.'S Maulana Ali Mian Institute Of ... vs Union Of India Thru. Its Secretary ... on 14 November, 2019
Bench: Ritu Raj Awasthi, Rakesh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 9142 of 2015 Petitioner :- F.I.'S Maulana Ali Mian Institute Of Medical Sciences,Unnao Respondent :- Union Of India Thru. Its Secretary Ministry Of Health & Fami Counsel for Petitioner :- Zainuddin M Siddiqui Counsel for Respondent :- A.S.G.,G.K. Srivastava Hon'ble Ritu Raj Awasthi,J.
Hon'ble Rakesh Srivastava,J.
List is being revised.
No one is present on behalf of the petitioner to press the writ petition nor there is any request to adjourn/pass over the same.
Mr. G.K. Srivastava, learned counsel for the opposite party no.2 is present.
The writ petition is dismissed in default as well as for want of prosecution.
Interim order, if any, stands discharged.
Order Date :- 14.11.2019 Arjun/-