Subhash Chandra Agarwal vs State Of U.P. & Another
2012 Latest Caselaw 1379 ALL

Citation : 2012 Latest Caselaw 1379 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Subhash Chandra Agarwal vs State Of U.P. & Another on 4 May, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 5627 of 2007
 

 
Petitioner :- Subhash Chandra Agarwal
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- B.P. Verma
 
Respondent Counsel :- Govt. Advocate, D.K.Dewan
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case is called ount the revised list.

None is present for the applicant.

Shri Neeraj Srivastava, learned counsel for the opposite party no. 2 is present and states that none on behalf of applicant - S.C. Agrawal appeared in the matter on last number of dates. He is not present today also.

It would appear that on last date, none was present for the applicant. Shri Neeraj Srivastava, learned counsel for the opposite party no. 2 was present. In the circumstances the interim order granted earlier in favour of the applicant was vacated.

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

Order Date :- 4.5.2012

M/A.