Pankaj Pandey vs Chief Judicial Magistrate ...
2016 Latest Caselaw 5657 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 3932 of 1999
 

 
Applicant :- Pankaj Pandey
 
Opposite Party :- Chief Judicial Magistrate Fatehpur And Othrs
 
Counsel for Applicant :- M.P. Singh,N.L. Agarwal
 
Counsel for Opposite Party :- A.G.A,A.K. Shukla,A.K.Srivastava
 

 
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 9.9.1991. This case was earlier restored as it had been dismissed for want for prosecution on 18.5.2016. 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 three days through Fax.

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

Order Date :- 2.9.2016

RU