Citation : 2018 Latest Caselaw 66 ALL
Judgement Date : 18 April, 2018
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 14 Case :- APPLICATION U/S 482 No. - 6481 of 2006 Applicant :- Aalam And Others Opposite Party :- State Of U.P. And Others Counsel for Applicant :- Kamini Pandey,Ajay Dubey Counsel for Opposite Party :- Govt. Advocate Hon'ble Abhai Kumar,J.
None present on behalf of the applicants even in revised list. On 14.03.2018 also none was present on behalf of applicants.
The matter might have become infructuous due to efflux of time that is why the applicants are not interested for perusing the matter, it is dismissed as infructuous.
Interim order, if any, stands vacated.
In case, the applicants still interested in the matter, they will be at liberty to move a recall application within six weeks from today.
Order Date :- 18.4.2018
M/A.
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