Devendra Singh Chauhan vs State Of U.P. & Another
2012 Latest Caselaw 1235 ALL

Citation : 2012 Latest Caselaw 1235 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Devendra Singh Chauhan vs State Of U.P. & Another on 2 May, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 9423 of 2009
 

 
Petitioner :- Devendra Singh Chauhan
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Kamini Pandey,Ajay Dubey
 
Respondent Counsel :- Govt. Advocate,K.S. Chahar
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case is called out in the revised list.

None is present for the applicant. Learned counsel for the opposite party no. 2 is present.

By the order dated 06.05.2009 on the request of applicant the case was referred to the Mediation and Conciliation Centre for the mediation between the parties. The report of the Mediation Centre dated 06.08.2009 is on record. It states that applicant did not appear in the Mediation Centre on the date fixed despite sufficient knowledge of the same.

Since none is present fot the applicant to press this application, the same is dismissed for non-prosecution.

Interim order, if any, stands vacated.

Order Date :- 2.5.2012

M/A.