Citation : 2015 Latest Caselaw 1571 ALL
Judgement Date : 31 July, 2015
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- CRIMINAL REVISION No. - 4276 of 2010 Revisionist :- Indu Devi & Others Opposite Party :- State Of U.P. & Another Counsel for Revisionist :- Sunil Kumar,Manish Jaiswal Counsel for Opposite Party :- Govt. Advocate,Poonam Dubey Hon'ble Shashi Kant,J.
Case called out in the revised list.
No one is present on behalf of revisionists.
Learned A.G.A. is present.
The name of Smt. Poonam Dubey, Advocate is printed in the cause list on behalf of opposite party no. 2.
Vide order dated 05.10.2010 passed by this Court the operation of the revisional Court order dated 26.08.2010 in Criminal Revision No. 144 of 2010, (Rajendra Mishra Vs. State of U.P.) was stayed.
Stay order dated 05.10.2010, is hereby vacated.
This case is listed today as peremptorily.
None appears on behalf of the revisionists and on behalf of opposite party no. 2 i.e. private party. It appears that due to efflux of time, this revision has become infructuous and the revisionist not interested to further prosecute this case.
In view of above, office is directed to notify this revision as " likely to be infructuous" and list after four weeks, under the above head.
Order Date :- 31.7.2015
M Zaid
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