Ganesh Dutt Tiwari vs Vimla Tiwari
2013 Latest Caselaw 1592 ALL

Citation : 2013 Latest Caselaw 1592 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

Ganesh Dutt Tiwari vs Vimla Tiwari on 2 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 407 CR.P.C. No. - 97 of 2008
 

 
Petitioner :- Ganesh Dutt Tiwari
 
Respondent :- Vimla Tiwari
 
Petitioner Counsel :- Ashok Bajpai
 
Respondent Counsel :- S.P. Tripathi
 

 
Hon'ble Ajai Lamba,J.

1. This application has been filed under Section 407 of the Code of Criminal Procedure. Case is pending since 2008. Interim direction has been issued staying passing of the final order by the trial court.

2. None appears for the applicant nor any request for adjournment is made.

3. None had put in appearance for the petitioner even on the last date.

4. Interim order issued vide order dated 25.8.2008 and continued thereafter, is hereby vacated.

5. Let a copy of this order be conveyed to the trial court through Registrar of this court.

Order Date :- 2.5.2013

A.Nigam

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