Nawab Ali Khan & Others vs State Of U.P.& Others
2016 Latest Caselaw 5636 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 2402 of 1999
 

 
Applicant :- Nawab Ali Khan & Others
 
Opposite Party :- State Of U.P.& Others
 
Counsel for Applicant :- Rameshwar Prasad Agarwal
 
Counsel for Opposite Party :- Govt.Advocate,N.I. Jafri
 

 
Hon'ble Naheed Ara Moonis,J.

Shri N.I. Jafri learned counsel appearing on behalf of the opposite party no.3 submits that the instant petition was dismissed for want of prosecution on  9.1.2013 and thereafter order was recalled on 4.5.2016. In the absence of any interim order the court below would have proceeded in the matter which is relating to the proceeding under sections 145 and 146 Cr.P.C. Therefore, he may be granted some time to seek instructions with regard to the proceedings as the interim order had been vacated in the year 2013.

In view of the above conspectus, let the matter be listed peremptorily after two weeks.

 This order has been passed in the presence of learned counsel for the applicants. 

Order Date :- 1.9.2016

RU