Balister Singh vs State Of U.P. & Others
2015 Latest Caselaw 2903 ALL

Citation : 2015 Latest Caselaw 2903 ALL
Judgement Date : 5 October, 2015

Allahabad High Court

Balister Singh vs State Of U.P. & Others on 5 October, 2015

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- CRIMINAL REVISION No. - 67 of 2013
 

 
Revisionist :- Balister Singh
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Shailendra Awasthi,Akhilesh Chandra Shukla
 
Counsel for Opposite Party :- Govt. Advocate,Rajendra Pd Tiwari
 

 
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 2013.

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

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