Allahabad High Court
Rajendra Singh Chauhan vs U.O.I. Thru. Secy. Ministry Of Home. New ... on 3 November, 2022
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- WRIT - A No. - 33961 of 2018 Petitioner :- Rajendra Singh Chauhan Respondent :- U.O.I. Thru. Secy. Ministry Of Home. New Delhi And Others Counsel for Petitioner :- Sm Singh Royekwar,Dr. Deepti Singh,Sumeet Tahilramani,Tahil Ramani Counsel for Respondent :- A.S.G.,Surya Bhan Pandey Hon'ble Saurabh Lavania,J.
Sri Surya Bhan Pandey, A.S.G. assisted by Sri Raj Kumar Singh, learned counsel for Union of India is present.
Learned counsel for the petitioner submits that he has no instructions in the matter and present petition may be dismissed for want of instructions.
Considering the aforesaid, the petition is dismissed for want of instructions.
Interim order, if any, stands vacated.
Order Date :- 3.11.2022 Vinay/-