Allahabad High Court
Bhagwati vs D.D.C. on 9 January, 2024
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:4558 Court No. - 48 Case :- WRIT - B No. - 5921 of 1984 Petitioner :- Bhagwati Respondent :- D.D.C. Counsel for Petitioner :- R.N. Singh,Ram Niwas Singh Counsel for Respondent :- S.C.,Chandra Shekhar Sharma,D.S.P. Singh Hon'ble Dinesh Pathak,J.
Instant writ petition is listed under Chapter XII Rule 4 of the Allahabad High Court Rules, 1952 due to non-compliance of the order to take steps.
Till date steps have not been taken on behalf of the petitioner.
Accordingly, the writ petition is dismissed for want of prosecution.
Order Date :- 9.1.2024/vkg