Allahabad High Court
Mohd. Nadeem vs Union Of India Secy. Railway Board Rail ... on 6 January, 2010
Author: Rajiv Sharma
Bench: Rajiv Sharma
Court No. - 24 Case :- SERVICE SINGLE No. - 4580 of 2002 Petitioner :- Mohd. Nadeem Respondent :- Union Of India Secy. Railway Board Rail Bhawan New Delhi Petitioner Counsel :- P.K.Tewari,B.N.Shukla,Mohd. Rais Respondent Counsel :- A.K.Chaturvedi,Ved Prakash Hon'ble Rajiv Sharma,J.
Case called out in the revised list. None responds for the petitioner to press this petition. The writ petition is quite old and pertains to the year 2002.
Accordingly, the writ petition is dismissed for want of prosecution. Interim order, if any, stands vacated.
Order Date :- 6.1.2010 lakshman