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    Bhisham Lal Verma v. State Of U.P.Through Prin. Secy. Avas Evam Shahari Niyojan

    Court No. - 3

    Case :- WRIT - C No. - 7136 of 2010 Petitioner :- Bhisham Lal Verma Respondent :- State Of U.P.Through Prin. Secy. Avas Evam Shahari Niyojan Counsel for Petitioner :- O.P.Srivastava,Anil Kumar Mishra,Anurag Narain,Ashok Kumar Counsel for Respondent :- C.S.C.,Nadeem Murtaza,Shobhit Mohan Shukla

    Hon'ble Vivek Chaudhary,J. Hon'ble Manish Kumar,J.

    Case is called out.

    No one is present on behalf of the petitioner to press the petition.

    Mr. Shobhit Mohan Shukla, learned counsel for respondents are present.

    In view thereof, petition is dismissed for want of prosecution.

    .

    [Manish Kumar, J.] [Vivek Chaudhary, J.]

    Order Date :- 16.12.2023 -Amit K-

      1. 2023-12-19T11:00:19+0530
      2. High Court of Judicature at Allahabad, Lucknow Bench

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    Bhisham Lal Verma v. State Of U.P.Through Prin. Secy. Avas Evam Shahari Niyojan
    (Dec 16, 2023)