Allahabad High Court
Sameer Ali vs State Of U.P.Thru ... on 2 November, 2020
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- SERVICE SINGLE No. - 3144 of 2020 Petitioner :- Sameer Ali Respondent :- State Of U.P.Thru Prin.Secy.Horticulture &Food Processng&Ors Counsel for Petitioner :- Mohd.Ateeq Khan Counsel for Respondent :- C.S.C. Hon'ble Chandra Dhari Singh,J.
Called out in the revised list.
Neither learned counsel for the petitioner has appeared to argue the case nor there is any request for adjournment of the case.
Learned Standing Counsel is present for the State - respondents.
Accordingly, the petition is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Order Date :- 2.11.2020 VNP/-