Ashok Kumar vs State Of U.P. Thrrough District ...
2016 Latest Caselaw 6146 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 6847 of 1999
 

 
Applicant :- Ashok Kumar
 
Opposite Party :- State Of U.P. Thrrough District Magistrate And Others
 
Counsel for Applicant :- R.B. Sahai
 
Counsel for Opposite Party :- G.A./1999/7389
 

 
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 petition.

The instant application has been filed in the year 1999 and the petition was disposed of by another Bench of this Court on 23.12.1999. The exparte order was challenged by filing recall supplication by the opposite party nos.2 to 6 which cannot be kept pending for years together by mere filing the recall  application way back in the year 2003 when the petition has already been disposed of finally.

The aforesaid application is dismissed for want of prosecution as it has become infructuous by efflux of time.

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

Order Date :- 23.9.2016

RU