Allahabad High Court
Deepak Gupta vs Union Of India And Another on 3 August, 2010
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
Court No. - 26 Case :- WRIT - A No. - 22930 of 2006 Petitioner :- Deepak Gupta Respondent :- Union Of India And Another Petitioner Counsel :- I.N. Pandey,S.P. Singh Parmar Respondent Counsel :- A.K. Nigam, A.S.G.I.,R.K.Pandey 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.
The writ petition is relates to the year 2006. 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 Naresh