Allahabad High Court
Ramayan Singh vs Union Of India And Others on 4 August, 2010
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
Court No. - 26 Case :- WRIT - A No. - 52000 of 2007 Petitioner :- Ramayan Singh Respondent :- Union Of India And Others Petitioner Counsel :- Mohan Tiwari Respondent Counsel :- C.S.C.,A.K. Dwivedi,A.S.G.I.1951/2007,Dr. Ashok Nigam Hon'ble Devendra Kumar Arora,J.
List has been revised.
None appeared 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 year 2007.
It may be mentioned here 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, therefore, dismissed for want of prosecution. Order Date :- 4.8.2010 ashok