Smt. Asheemul Nisha vs Javed Ahamd And Another
2018 Latest Caselaw 1861 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 189 of 2006
 
Revisionist :- Smt. Asheemul Nisha
 
Opposite Party :- Javed Ahamd And Another
 
Counsel for Revisionist :- Bajrang Bahadur Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

The case is called out in the revised call.

This Court vide order dated 20.01.2018 issued notices to the opposite party nos.1 & 2.

Despite the specific order being passed by this Court, learned counsel for the revisionist has failed to take steps for service upon opposite party nos.1 and 2 and, as such, the instant criminal revision has been listed in the cause list under Chapter-XII, Rule 4 of the High Court Rules.

Neither learned counsel for the revisionist is present nor there is any request for adjournment or passing over of the case.

Accordingly, the revision petition is dismissed under Chapter-XII, Rule 4 of the High Court Rules.

Interim order, if any, stands discharged.

Order Date :- 6.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]