Dr. M.R. Rizvi vs State
2016 Latest Caselaw 4326 ALL

Citation : 2016 Latest Caselaw 4326 ALL
Judgement Date : 18 July, 2016

Allahabad High Court

Dr. M.R. Rizvi vs State on 18 July, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 1679 of 1995
 

 
Applicant :- Dr. M.R. Rizvi
 
Opposite Party :- State
 
Counsel for Applicant :- V.S.Singh
 
Counsel for Opposite Party :- Navin Kumar Srivastava
 

 
Hon'ble Naheed Ara Moonis,J.

Office report dated 8.7.2016 indicates that learned counsel for the applicant has failed to comply with the order dated 24.5.2016, whereby he was directed to provide a true copy of Criminal Misc. Application No.12528 of 1986, which was untraceable by the office.

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

In such circumstances, let the case be listed peremptorily in the next cause list. In case the learned counsel for the applicant fails to comply with the order of this Court, this Court will proceed with the case after hearing the learned A.G.A. on behalf of the State and shall pass order finally.

Order Date :- 18.7.2016