Bhawani Shanker vs State Of U.P. And Others
2012 Latest Caselaw 2162 ALL

Citation : 2012 Latest Caselaw 2162 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Bhawani Shanker vs State Of U.P. And Others on 24 May, 2012

Bench: Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. SINGLE No. - 436 of 1995
 

 
Petitioner :- Bhawani Shanker
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Shishir Pradhan
 
Respondent Counsel :- C.S.C.,A.K. Garg
 

 
Hon'ble Vishnu Chandra Gupta,J.

List revised. None present for the petitioner.

From perusal of the record it transpires that writ petition has already been finally disposed of with certain directions on 23th of July,1999. Thereafter, an application has been moved by petitioner for extention of time by moving Civil Misc. Application No. 3263 of 2000 on 19th of July, 2000, but the same is still pending.

Nobody is present to press the application.

Hence, the application for extention of time is dismissed.

Order Date :- 24.5.2012

S. Kumar

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