Khalil Ahmad vs Sub Divisional Maigstrate ...
2016 Latest Caselaw 5314 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Criminal Misc. Restoration Application No.310070 of 2013
 
                       In
 

 
Case :- APPLICATION U/S 482 No. - 2051 of 1999
 

 
Applicant :- Khalil Ahmad
 
Opposite Party :- Sub Divisional Maigstrate Moradabad
 
Counsel for Applicant :- Janardan Sahai,Rishi Chadha
 
Counsel for Opposite Party :- Govt. Advocate,Anuj Kumar
 

 
Hon'ble Naheed Ara Moonis,J.

No-one has appeared on behalf of the applicant to press the application for restoration alongwith delay condonation application to recall the order dated 24.4.2009.

The case is pending since 1999 and cannot be kept pending for years together by mere filing the restoration application way back in the year 2013.

The restoration application is dismissed for want of prosecution. Interim order, if any, stands vacated.

Office is directed to communicate this order to the court below within three days through Fax.

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

Order Date :- 19.8.2016

RU