Allahabad High Court
Ex.Constable Harish Chand Singh Group ... vs Union Of India & Others on 3 August, 2010
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
Court No. - 26 Case :- WRIT - A No. - 5260 of 2001 Petitioner :- Ex.Constable Harish Chand Singh Group Centre C.R.P.F. Respondent :- Union Of India & Others Petitioner Counsel :- M.M.Khan Respondent Counsel :- S.S.C. Hon'ble Devendra Kumar Arora,J.
List has been revised.
None appears on behalf of the petitioner to press this writ petition nor any adjournment/ engagement slip has been received on behalf of the petitioner's counsel. Sri Dipak Verma, learned counsel for the respondents is present.
Writ petition relates to the year 2001.
It may be mentioned that the law helps those who are vigilant and not those who sleep over their rights as per the maxim, "VIGILANTIBUS, ET NON DORMIENIBUS, JURA SUB VENIUNT".
Writ petition is dismissed for want of prosecution. Order Date :- 3.8.2010 Suresh