Babalu @ Babli vs State Of U.P. And Another
2012 Latest Caselaw 1902 ALL

Citation : 2012 Latest Caselaw 1902 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

Babalu @ Babli vs State Of U.P. And Another on 18 May, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 11585 of 2010
 

 
Petitioner :- Babalu @ Babli
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Ratan Singh Yadav
 
Respondent Counsel :- Govt. Advocate,Nishant Dwivedi
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case called out in the revised list.

None is present to press the application.

The case relates to matrimonial dispute between the parties.

By order dated 28.4.2012, the same was referred to the Mediation and Conciliation Centre of this Court. The report of the mediation centre dated 20.4.2012 is on record. It states that in spite of efforts, no mediation between the parties could take place.

Since none is present for the applicant to press the application, the same is therefore, dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 18.5.2012

Hasnain