Allahabad High Court
Ambika Prasad (Mtd) vs Garrison Engineer Air Force Bamrauli ... on 3 August, 2010
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
Court No. - 26 Case :- WRIT - A No. - 52268 of 2003 Petitioner :- Ambika Prasad (Mtd) Respondent :- Garrison Engineer Air Force Bamrauli Allahabad & Ors. Petitioner Counsel :- Santosh Kumar Respondent Counsel :- Ssc,S.K.Tripathi Hon'ble Devendra Kumar Arora,J.
List has been revised.
None appears 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 the year 2003.
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".
Writ petition is dismissed for want of prosecution. Order Date :- 3.8.2010 Suresh