Allahabad High Court
M/S Haripur Gram Vikas Seva Samiti ... vs State Of U.P.Through Prin. Secy. ... on 26 November, 2020
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 482 of 2009 Petitioner :- M/S Haripur Gram Vikas Seva Samiti Sultanpur Through Its Respondent :- State Of U.P.Through Prin. Secy. Revenue Govt. Of U.P.Lko. Counsel for Petitioner :- Ramesh Singh Counsel for Respondent :- C.S.C Hon'ble Jaspreet Singh,J.
The additional cause list is being revised. None appears for the petitioner.
The record indicates that even on earlier occasions, the aforesaid petition was dismissed for want of prosecution which was restored on payment of cost.
Today again, there is none to press the petition which is of the year 2009, accordingly, the petition is dismissed for want of prosecution. Consigned to records.
Order Date :- 26.11.2020 Asheesh