Surya Prasad And Others vs State Of U.P. & Others
2016 Latest Caselaw 2091 ALL

Citation : 2016 Latest Caselaw 2091 ALL
Judgement Date : 29 April, 2016

Allahabad High Court

Surya Prasad And Others vs State Of U.P. & Others on 29 April, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 4079 of 1999
 

 
Applicant :- Surya Prasad And Others
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- K.K. Singh
 
Counsel for Opposite Party :- Govt. Advocate,Smt. Sushila Singh
 

 
Hon'ble Naheed Ara Moonis,J.

No-one has appeared on behalf of the applicants to press the recall application alongwith delay condonation application to recall the order dated 25.10.2010.

This application is of the year 1999. It cannot be allowed to swing years together without being decided at the dint of the interim order which was granted by another Bench of this Court on 10.12.1999. It appears that the applicants have lost their interest in pursuing the matter as earlier the case dismissed for want of prosecution and the interim order granted was vacated. There is no justifiable ground to condone the delay in moving recall application. The application is accordingly dismissed for want of prosecution.

Office is directed to communicate this order to the court below within two weeks through Fax. The court below shall proceed with the matter, expeditiously, in accordance with law.

Order Date :- 29.4.2016