Ram Kishan Dutt Upadhyay vs State Of U.P. & Another
2018 Latest Caselaw 164 ALL

Citation : 2018 Latest Caselaw 164 ALL
Judgement Date : 23 April, 2018

Allahabad High Court

Ram Kishan Dutt Upadhyay vs State Of U.P. & Another on 23 April, 2018

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 8232 of 2006
 

 
Applicant :- Ram Kishan Dutt Upadhyay
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- R.N. Sharma,Atul Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar,J.

Case called out in revised list. None present on behalf of applicant to press this petition.

It appears that matter might have become infructuous due to efflux of time and it seems that applicant is no more interested in pursing the matter.

Accordingly, this petition is dismissed as infructuous as well as for want of prosecution.

Interim order, if any, stands vacated.

In case the cause of action still survives and petition has not become infructuous, the applicant will be at liberty to move a recall application within six weeks from today.

Order Date :- 23.4.2018

Ajeet

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