Allahabad High Court
Jansewa Diagnostic Centre Thru.Owner ... vs Appropriate Authority / State ... on 31 October, 2022
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- MATTERS UNDER ARTICLE 227 No. - 27932 of 2018 Petitioner :- Jansewa Diagnostic Centre Thru.Owner Ajay Kumar Shukla And Anr Respondent :- Appropriate Authority / State Appellate Authority Lko And Ors Counsel for Petitioner :- Ashish Kumar,Akhilesh Kumar Kalra,Arshad Khan,Shakti Shankar Ojha Counsel for Respondent :- C.S.C. Hon'ble Abdul Moin,J.
List revised.
None appears on behalf of the petitioners to press the petition. Learned Standing Counsel has appeared on behalf of the State-respondents.
Accordingly, the petition is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Order Date :- 31.10.2022 J.K. Dinkar