G.S.Agarwal vs Special Judicial Magistrate ...
2018 Latest Caselaw 1901 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
(Crl.Misc. Application No.84312 of 2018)
 
In Re:-
 

 
Case :- CRIMINAL REVISION No. - 408 of 2005
 

 
Revisionist :- G.S.Agarwal
 
Opposite Party :- Special Judicial Magistrate (Pollution),Lucknow.& Another.
 
Counsel for Revisionist :- Nitin Khanna,A.K. Verma,Ajeet Kumar Singh,Prashant Chandra,Rakesh Srivastava,Vivek Raj Singh
 
Counsel for Opposite Party :- Govt.Advocate,Ajeet Pratap Singh,Sudeep Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the applicant-revisionists on the application for abatement with regard to revisionist No.2.

Learned counsel for the revisionists has submitted that during pendency of this revision, the revisionist No.2, namely, K.K. Kanaria, has died on 17.04.2013.  Therefore, this revision may be dismissed as abated so far as it relates to revisionist No.2, namely, K.K. Kanaria.

On due consideration, the application is allowed.  The revision is dismissed as abated so far as it relates to the revisionist No.2, namely, K.K. Kanaria.

List the case in the next cause list for final hearing.

Order Date :- 8.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]