Santosh Kumar vs State Of U.P. & Another
2015 Latest Caselaw 1578 ALL

Citation : 2015 Latest Caselaw 1578 ALL
Judgement Date : 31 July, 2015

Allahabad High Court

Santosh Kumar vs 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. - 920 of 2003
 

 
Revisionist :- Santosh Kumar
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Bharat Bhushan Paul
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shashi Kant,J.

Case called out in the revised list.

No one is present on behalf of revisionist.

Learned A.G.A. is present.

The name of Sri G.P. Dikshit, Advocate is printed in the cause list on behalf of opposite party.

Vide order dated 28.03.2003 passed by this Court the operation of the revisional Court order dated 08.01.2003 in Criminal Revision No. 77 of 2002, was stayed.

Stay order dated 28.03.2003, is hereby vacated.

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".

List after four weeks, under the above head.

Order Date :- 31.7.2015

M Zaid