Allahabad High Court
Archana Gautam vs State Of U.P.Through Secy. Basic ... on 1 August, 2023
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- WRIT - A No. - 2878 of 2004 Petitioner :- Archana Gautam Respondent :- State Of U.P.Through Secy. Basic Education Civil Sectt. Lko. Counsel for Petitioner :- B.N.Pandey,Arun K Shukla Counsel for Respondent :- C.S.C.,V.K.Bajpai Hon'ble Vivek Chaudhary,J.
1. Case is called out in the revised list. No one is present on behalf of petitioner to press the writ petition. Learned Standing Counsel is present for State.
2. Hence, the writ petition is dismissed for want of prosecution.
3. Interim order, if any, stands vacated.
Order Date :- 1.8.2023 Arti/-
[Vivek Chaudhary,J.]