Javed Iqbal vs State Of U.P. And Another
2019 Latest Caselaw 681 ALL

Citation : 2019 Latest Caselaw 681 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Javed Iqbal vs State Of U.P. And Another on 6 March, 2019

Bench: Suresh Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 17
 

 
Case :- APPLICATION U/S 482 No. - 18897 of 2005
 

 
Applicant :- Javed Iqbal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- D.K. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,T.A. Khan
 

 
Hon'ble Suresh Kumar Gupta,J.

List revised. None present for the applicant to press the application.

From the perusal of the record, it transpires that the proceedings of lower court was stayed vide order dated 04.01.2006 passed by this Court.

In view of the law laid down by Hon'ble Supreme Court in case of Asian Resurfacing of Road Agency Pvt. Ltd. and another v. Central Bureau of Investigation A.I.R. 2018 S.C. 2039 stay order dated 04.01.2006 passed by this Court in this matter has become ineffective.

Office is directed to send the copy of this order to concerned lower court.

List after three weeks.

Order Date :- 6.3.2019

Vibha Singh