Allahabad High Court
Lalji Verma vs Union Of India Through Its Secy Posts And ... on 15 July, 2010
Bench: Uma Nath Singh, Devendra Kumar Arora
Court No. - 2 Case :- SERVICE BENCH No. - 1497 of 2004 Petitioner :- Lalji Verma Respondent :- Union Of India Through Its Secy Posts And 6 Ors Petitioner Counsel :- Hament K Misra Respondent Counsel :- Dipak Seth,K.D.Nag Hon'ble Uma Nath Singh,J.
Hon'ble Devendra Kumar Arora,J.
List has been revised.
None appeared on behalf of the petitioner to press this petition. 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'.
The writ petition is dismissed for want of prosecution. Order Date :- 15.7.2010 Shahnaz