Shamim vs State Of U.P. & Others
2016 Latest Caselaw 1929 ALL

Citation : 2016 Latest Caselaw 1929 ALL
Judgement Date : 26 April, 2016

Allahabad High Court

Shamim vs State Of U.P. & Others on 26 April, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION No. - 993 of 1997
 

 
Revisionist :- Shamim
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- S.N.Singh
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Abhai Kumar,J.

List revised.

None is present to press this modification / amendment application and revision on behalf of revisionist.

Accordingly this revision is dismissed for want of prosecution.

This modification application pertains to Criminal Revision No. 947 of 1997, whereby dismissal of that revision, also applicable upon this application (Criminal Revision No. 993 of 1997 - Shamim Vs. State of U.P & Ors.).

In view of the non presence this modification / amendment application is dismissed.

Interim order, if any, is vacated.

Order Date :- 26.4.2016

Vinod.

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