Allahabad High Court
Inderjit Kumar Singh vs Union Of India And Others on 6 August, 2010
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
Court No. - 26 Case :- WRIT - A No. - 18335 of 2004 Petitioner :- Inderjit Kumar Singh Respondent :- Union Of India And Others Petitioner Counsel :- Saghir Ahmad Respondent Counsel :- Ssc,K.S.Shukla Hon'ble Devendra Kumar Arora,J.
List has been revised.
None appeared 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.
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 presecution.
Order Date :- 6.8.2010 Sunil Kr Tiwari