Allahabad High Court
Lalta Prasad Vaish vs Addl.District Judge Court No. 5 Unnao ... on 11 January, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- RENT CONTROL No. - 1 of 2007 Petitioner :- Lalta Prasad Vaish Respondent :- Addl.District Judge Court No. 5 Unnao And 3 Others Petitioner Counsel :- Brijesh Kumar Saxena Respondent Counsel :- C.S.C.,Manish Nigam Hon'ble Anil Kumar,J.
Learned counsel for the petitioner prays for and is granted one week's time to take steps, if steps is taken office to proceed accordingly. In case steps is not taken within the aforesaid period the writ petition shall dismiss automatically under Chapter 12, Rule 4 of the High Court Rules.
Order Date :- 11.1.2010 Pramod