Digvijay Singh vs Addl.C.J.M./Addl. Civil Judge ...
2014 Latest Caselaw 3129 ALL

Citation : 2014 Latest Caselaw 3129 ALL
Judgement Date : 14 July, 2014

Allahabad High Court

Digvijay Singh vs Addl.C.J.M./Addl. Civil Judge ... on 14 July, 2014

Bench: Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- U/S 482/378/407 No. - 1924 of 2008
 

 
Applicant :- Digvijay Singh
 
Opposite Party :- Addl.C.J.M./Addl. Civil Judge (Senir Division),Lapur-Kheri
 
Counsel for Applicant :- Yogesh Kesarwani
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ashwani Kumar Singh,J.

This petition under Section 482 Cr. P.C. has been listed in the cause list under caption 'CASES MAY HAVE BECOME INFRUCTUOUS BY EFFLUX OF TIME'.

Learned counsel for the petitioner, states that the matter has not become infructuous.

List in the next cause list before the appropriate court.

Till the next date of listing, interim order, if any, shall continue.

Order Date :- 14.7.2014

psd

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