Allahabad High Court
Pradip Kumar Singh And Another vs Iiird Additional District Judge And ... on 13 March, 2023
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 28651 of 2001 Petitioner :- Pradip Kumar Singh And Another Respondent :- Iiird Additional District Judge And Others Counsel for Petitioner :- Kameshwar Singh,M.A. Qadeer Counsel for Respondent :- C.S.C.,C.K. Rai,Jai Shanker Upadhyay,Krishna Kant Dixit,R.P. Yadav,Yogesh Agrawal Hon'ble Rohit Ranjan Agarwal,J.
List revised. No one is present on behalf of the petitioners to press the writ petition. Learned Standing Counsel for the State is present.
This writ petition has been filed assailing the order dated 21.07.2001 passed by respondents No. 1.
I have heard learned Standing Counsel and perused the material on record.
From perusal of the order impugned, no case for interference is made out.
Writ petition stands dismissed.
Interim order, if any, stands vacated.
Order Date :- 13.3.2023 Shekhar