Veer Bahadur Gupta And Others vs State Of U.P. And Others
2018 Latest Caselaw 67 ALL

Citation : 2018 Latest Caselaw 67 ALL
Judgement Date : 18 April, 2018

Allahabad High Court

Veer Bahadur Gupta And Others vs State Of U.P. And Others on 18 April, 2018

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 6950 of 2006
 

 
Applicant :- Veer Bahadur Gupta And Others
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- Dhirendra Bahadur Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Abhai Kumar,J.

None present on behalf of the applicants even in revised list.

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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