Surendra Soni (Complaint Case) vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 589 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 5221 of 2012
 

 
Petitioner :- Surendra Soni (Complaint Case)
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Anr.
 
Petitioner Counsel :- Dinesh Kumar Shukla
 
Respondent Counsel :- Govt. Advocate,Ankit Pandey,Avinash Singh
 

 
Hon'ble Ajai Lamba,J.

Order dated 05.12.2012 has not been complied with.  Required deposit has not been made with the Registrar.

Interim direction issued vide order dated 05.12.2012 is hereby vacated.

Learned counsel for the respondent has pointed out that similar other case under Section 482 of the Criminal Procedure Code bearing No.5220 of 2012, Surendra Soni v. State of U.P. & another, has been dismissed vide order dated 19.3.2013.

List on 23.4.2013.

It is further made clear that no further adjournment would be given, whether the petitioner is represented in court or not.

Let the order vacating stay be conveyed to the lower court through Registrar of this Court.

Order Date :- 9.4.2013

A.Nigam