Gajraj Singh vs State Of U.P. & Others
2013 Latest Caselaw 4705 ALL

Citation : 2013 Latest Caselaw 4705 ALL
Judgement Date : 29 July, 2013

Allahabad High Court

Gajraj Singh vs State Of U.P. & Others on 29 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- APPLICATION U/S 482 No. - 70 of 2002
 

 
Applicant :- Gajraj Singh
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Sudhir Kumar
 
Counsel for Opposite Party :- Govt. Advocate,R.P.S. Chauhan
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the applicant to press this application

Learned A.G.A. is present.

The application is pending since 2002. It appears that by efflux of time, this application has become infructuous. More so, no one is present to press this application.

The application is, accordingly dismissed in default for non prosecution as also for having become infructuous.

Order Date :- 29.7.2013

Monika

Download the LatestLaws.com Mobile App