Allahabad High Court
Rajendra Pratap Singh vs Smt. Kavita Singh on 28 April, 2022
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 687 of 2010 Petitioner :- Rajendra Pratap Singh Respondent :- Smt. Kavita Singh Counsel for Petitioner :- Bajrangi Mishra,Pankaj Kumar Asthana Counsel for Respondent :- S.C.,D.S. Khan,L.S.Yadava Hon'ble Saral Srivastava,J.
List has been revised.
No one is present on behalf of the petitioner to press the petition.
The writ petition is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Order Date :- 28.4.2022 Sattyarth