Jalal Uddin vs Smt. Sitara Begum
2012 Latest Caselaw 4905 ALL

Citation : 2012 Latest Caselaw 4905 ALL
Judgement Date : 8 October, 2012

Allahabad High Court

Jalal Uddin vs Smt. Sitara Begum on 8 October, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 4086 of 2003
 

 
Petitioner :- Jalal Uddin
 
Respondent :- Smt. Sitara Begum
 
Petitioner Counsel :- M.A. Qadeer
 
Respondent Counsel :- A.G.A.,S.C. Verma,S.K. Singh
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case called out in the revised list. None is present for the revisionist nor rejoinder affidavit filed in spite of sufficient opportunity being given for the same.

It appears that the revisionist is no more interested in pursuing this revision. Therefore, the same is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 8.10.2012

Hasnain

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