Mishri & Another vs The State Of U.P. & Another
2015 Latest Caselaw 1575 ALL

Citation : 2015 Latest Caselaw 1575 ALL
Judgement Date : 31 July, 2015

Allahabad High Court

Mishri & Another vs The State Of U.P. & Another on 31 July, 2015

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL REVISION No. - 812 of 2003
 

 
Revisionist :- Mishri & Another
 
Opposite Party :- The State Of U.P. & Another
 
Counsel for Revisionist :- A.P. Tewari,S.S. Tripathi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shashi Kant,J.

Case is taken up in revised list.

Learned A.G.A. appearing for State of U.P. is present.

None appears on behalf of the revisionist.

Vide order dated 21.03.2003 further proceeding of criminal case pending before the learned lower Court was stayed.

Stay order dated 21.03.200, for stay of proceeding of criminal case pending before the learned lower Court is hereby vacated.

It appears that by efflux of time, this revision has become infructuous and revisionist does not want to pursue this matter further.

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