MOTI LAL AHIRWAR Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2020-1-675
HIGH COURT OF ALLAHABAD
Decided on January 27,2020

Moti Lal Ahirwar Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Order on Civil Misc. Withdrawal Application No.18 of 2019 Sri S.P. Singh, learned counsel appearing for the respondent no.7 states that he choose not to press his claim for appointment on the post in question. He refers to the affidavit filed in this respect. The statement so made is recorded.
(2.) Order on Civil Misc. Impleadment Application No.15 of 2019 None has appeared to press the application even when the matter is taken up in the revised call. Consequently the application is dismissed.
(3.) Although, the respondent no.6 is duly represented by Sri N.K. Mishra, learned counsel, none has appeared on his behalf even when the matter is taken up in the revised call.;


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