Harsh Mudgal & Another vs State Of U.P. & Another
2016 Latest Caselaw 4726 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 5430 of 2000
 

 
Applicant :- Harsh Mudgal & Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- K.K.Dwivedi,R.P.Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate,J.P.S. Chauhan
 

 
Hon'ble Naheed Ara Moonis,J.

No-one has appeared on behalf of the applicants to press this application.

This application is of the year 2000. It cannot be allowed to swing years together at the dint of an interim order which was granted by another Bench of this Court on 18.9.2000. It appears that the applicants have lost their interest in pursuing the matter. There is no justifiable ground to keep the application pending for indefinite period. The application is accordingly dismissed for want of prosecution. Interim order, if any, stands vacated.

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

Order Date :- 1.8.2016

RU