Allahabad High Court
Ram Sewak & Anr. vs Basant Lal & 2 Ors. on 6 January, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- RENT CONTROL No. - 78 of 2004 Petitioner :- Ram Sewak & Anr. Respondent :- Basant Lal & 2 Ors. Petitioner Counsel :- J.P. Mathur Respondent Counsel :- C.S.C.,J.K.Singh,J.R.Singh Hon'ble Anil Kumar,J.
List revised thrice.
None is present on behalf of the petitioners. Sri Anurag Bharatdwag holding brief of Sri J.R. Singh, learned counsel for the respondent is present. Under these circumstances, the Court has no option but to dismiss the writ petition for want of prosecution. The writ petition is accordingly dismissed for want of prosecution.
Interim order, if any, stands vacated. Order Date :- 6.1.2010 Pramod