Smt. Seema Pandare & Another vs State Of U.P. & Another
2015 Latest Caselaw 2898 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 352 of 2012
 

 
Revisionist :- Smt. Seema Pandare & Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- K.K. Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pratyush Kumar,J.

Misc.Delay Condonation Appln.No.209056  of 2012

Delay is condoned.

Order Date :- 5.10.2015

SKD

Case :- CRIMINAL REVISION DEFECTIVE No. - 352 of 2012

Revisionist :- Smt. Seema Pandare & Another

Opposite Party :- State Of U.P. & Another

Counsel for Revisionist :- K.K. Tripathi

Counsel for Opposite Party :- Govt. Advocate

Hon'ble Pratyush Kumar,J.

No one appears on behalf of the revisionist even in the revised list.

Learned Additional Government Advocate is present for the State.

This revision is listed under the heading 'Likely to be infructuous (Without Objection)'.

The revision relates to the year 2012.

It appears from the record that the cause of action which, gave rise to filing of the present revision, does not survive.

Accordingly, the revision is dismissed as infructuous.

Interim order, if any, stands vacated.

Order Date :- 5.10.2015

SKD