Masood Karrar Zahid vs State Of U.P. & Others
2018 Latest Caselaw 68 ALL

Citation : 2018 Latest Caselaw 68 ALL
Judgement Date : 18 April, 2018

Allahabad High Court

Masood Karrar Zahid vs State Of U.P. & Others on 18 April, 2018

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 7707 of 2006
 

 
Applicant :- Masood Karrar Zahid
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Qazi Vakil Ahmad
 
Counsel for Opposite Party :- Govt. Advocate,S. Chatterjee
 

 
Hon'ble Abhai Kumar,J.

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

The matter might have become infructuous due to efflux of time that is why the applicant is not interested for pursuing the matter, it is dismissed as infructuous.

Interim order, if any, stands vacated.

In case, the applicant still interested in the matter, he 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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