Citation : 2019 Latest Caselaw 2339 ALL
Judgement Date : 2 April, 2019
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- CONTEMPT No. - 2792 of 2013 Applicant :- Syed Mohd. Adil Raza Opposite Party :- Smt. Chir Kumartiva Addl. Civil Judge (Junior Division) Counsel for Applicant :- Shailendra Kumar Singh Hon'ble Vivek Chaudhary,J.
Case is called out in revised list. No one is present on behalf of applicant to press this petition.
Perused the record. It appears that the petition has become infructuous by efflux of time.
Consigned to record.
In case applicant feels that the matter survives, liberty is granted to him to move application for recall of order within a month.
Order Date :- 2.4.2019
Rajneesh DR-PS)
(Vivek Chaudhary, J.)
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