Anupam Dubey vs State Of U.P. & Another
2016 Latest Caselaw 4607 ALL

Citation : 2016 Latest Caselaw 4607 ALL
Judgement Date : 28 July, 2016

Allahabad High Court

Anupam Dubey vs State Of U.P. & Another on 28 July, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 3312 of 1999
 

 
Applicant :- Anupam Dubey
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Smt. Usha Srivastava,V.K. Srivastava
 
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 the restoration application which has been filed alongwith delay condonation application.

On 2.5.2016 the order was passed which was noticed on the delay condonation application.

The office report dated 11.7.2016 indicates that learned counsel for the applicant has failed to take steps to effectuate serve of notice on opposite party no.2 pursuant to the order dated 2.5.2016.

Accordingly, the delay condonation application is dismissed for want of prosecution. Consequently, the restoration application is also dismissed.

Order Date :- 28.7.2016