Asraf Ali & Others vs State Of U.P. & Another
2016 Latest Caselaw 4939 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 3410 of 2000
 

 
Applicant :- Asraf Ali & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Umesh Chandra Mishra,Devesh Verma,Devesh Vikram,Ram Ashish Pandey
 
Counsel for Opposite Party :- Govt. Advocate,G.P.Dixit
 

 
Hon'ble Naheed Ara Moonis,J.

Case called out in the revised list. No-one has appeared on behalf of the applicants to press this application.

This application pertains to 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 5.6.2000. This case was earlier restored as it had been dismissed for want for prosecution on 3.1.2013. It appears that the applicants have lost their interest in pursuing the matter. There is no justifiable ground to keep the restoration application pending for indefinite period. The application is accordingly dismissed for want of prosecution. 

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 :- 5.8.2016

RU