Allahabad High Court
U.P. Rashtriya Chini Mill Adhaikari ... vs State Of U.P. Though Secy. Cane And Sugar on 30 August, 2012
Bench: Rajiv Sharma, Surendra Vikram Singh Rathore
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- SERVICE BENCH No. - 1517 of 1999 Petitioner :- U.P. Rashtriya Chini Mill Adhaikari Parishad Respondent :- State Of U.P. Though Secy. Cane And Sugar Petitioner Counsel :- Vikas Singh,U.Chandra Respondent Counsel :- C.S.C.,N.C. Mehrotra,Rakesh Sharma Hon'ble Rajiv Sharma,J.
Hon'ble Surendra Vikram Singh Rathore,J.
Case called out.
Neither learned counsel for the petitioner is present nor any request for adjournment of the case or any passing over slip has been sent.
Learned Standing Counsel present for the State of U.P. The writ petition is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Order Date :- 30.8.2012 Virendra