Allahabad High Court
Nishant Kumar Singh vs Union Of India And Others on 3 August, 2010
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
Court No. - 26 Case :- WRIT - A No. - 55193 of 2004 Petitioner :- Nishant Kumar Singh Respondent :- Union Of India And Others Petitioner Counsel :- P.N.Tripathi Respondent Counsel :- S.S.C.,Ramesh Singh Hon'ble Devendra Kumar Arora,J.
List has been revised.
None appears 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.
Writ petition relates to the year 2004.
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 prosecution. Order Date :- 3.8.2010 Suresh