Jagdish Prasad vs Guddu
2018 Latest Caselaw 1862 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- CRIMINAL REVISION No. - 676 of 2004
 
Revisionist :- Jagdish Prasad
 
Opposite Party :- Guddu
 
Counsel for Revisionist :- Ajay Pratap Singh,S.N.Tewari
 

 
Hon'ble Rajesh Singh Chauhan,J.

The case is called out in the revised call.

This Court vide order dated 21.03.2017 granted one week's further time to the learned counsel for the revisionist to take necessary steps for service upon private opposite party.

Despite the specific order being passed by this Court, learned counsel for the revisionist has failed to take steps for service upon private opposite party 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.]