Ravindra Nath Pandey vs State Of U.P. & Others
2016 Latest Caselaw 5305 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 4199 of 1999
 

 
Applicant :- Ravindra Nath Pandey
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- V.K. Shukla,Manu Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

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

This application pertains to the year 1999. 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 16.9.1999. It appears that the applicant has lost his 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 two weeks through Fax.

The court below shall proceed with the matter, expeditiously, in accordance with law.

Order Date :- 19.8.2016

RU