Anand Chauhan & Others vs State Of U.P. & Another
2017 Latest Caselaw 3355 ALL

Citation : 2017 Latest Caselaw 3355 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Anand Chauhan & Others vs State Of U.P. & Another on 18 August, 2017

Bench: Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 873 of 2006
 

 
Applicant :- Anand Chauhan & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Rajeev Sisodia,Atul Sisodia
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri Dhirenra Kumar Srivastava, Advocate holding brief of Sri Rajeev Sisodia, learned counsel for the applicants and learned A.G.A. for the State.

Perusal of record shows that the notices issued to the opposite party no.2 has not been received back.

At this stage learned counsel for the applicants submitted that this Criminal Misc. Application No.873 of 2006 has become infructuous, therefore he does not want to press it.

Therefore, this Criminal Misc. Application No.873 of 2006 (Anand Chauhan and others vs. State of U.P. and another) is dismissed as not pressed on being infructuous.

Interim order, if any, stands vacated.

Order Date :- 18.8.2017

Swati