Rajesh And Anr. vs The State Of U.P And Anr.
2012 Latest Caselaw 1688 ALL

Citation : 2012 Latest Caselaw 1688 ALL
Judgement Date : 14 May, 2012

Allahabad High Court

Rajesh And Anr. vs The State Of U.P And Anr. on 14 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 5101 of 2011
 

 
Petitioner :- Rajesh And Anr.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- M. Waris Farooqui
 
Respondent Counsel :- Govt. Advocate,Anand Dubey
 

 
Hon'ble Ajai Lamba,J.

As per mediator's report, parties are not willing to mediate.

Learned counsel for the petitioner has not put in appearance.

Interim order dated 25.11.2011 directing stay of further proceedings is hereby vacated.

Let a copy of this order be conveyed to the trial court through Registry of this court.

List in July, 2012.

It is made clear that in case the counsel does not put in appearance, the case would be decided on the next date of listing.

Order Date :- 14.5.2012

A.Nigam

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