Sohan Prasad vs S.C.J.M.,& Another
2016 Latest Caselaw 1533 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 821 of 1994
 

 
Applicant :- Sohan Prasad
 
Opposite Party :- S.C.J.M.,& Another
 
Counsel for Applicant :- Alok Kumar
 
Counsel for Opposite Party :- AGA
 

 
Hon'ble Naheed Ara Moonis,J.

Learned counsel for the applicant has filed two applications one for condonation of delay and another for recall application supported by affidavit with a prayer to recall the order dated 7.9.2010 whereby the application under section 482 Cr.P.C. was dismissed for want of prosecution.

Case called out. No one has appeared on behalf of the applicant to press the application to recall the order dated 7.9.2010.

 From the perusal of the record, it emerges out that the applicant has failed  to put forth any justifiable  reason to condone the delay for recalling the order  dated 7.9.2010.

Both the applications have no merit and is accordingly dismissed. 

Office is directed to communicate this order within 15 days to the court concerned to proceed with the case in accordance with law.   

Order Date :- 19.4.2016

RU