State Of U.P. vs Pradeep Sumar
2019 Latest Caselaw 5225 ALL

Citation : 2019 Latest Caselaw 5225 ALL
Judgement Date : 30 May, 2019

Allahabad High Court

State Of U.P. vs Pradeep Sumar on 30 May, 2019

Bench: Rajeev Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- GOVERNMENT APPEAL No. - 743 of 1999
 

 
Appellant :- State Of U.P.
 
Respondent :- Pradeep Sumar
 
Counsel for Appellant :- Jagdish Tiwari,A.G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard the learned A.G.A. for the appellant.

This Court on 30.06.2018 passed the following order:

" Office report shows that notice on respondent Pradeep Kumar has been received un-served with the report that he is not traceable on the address given in the record.

Learned A.G.A. is given on month time to file correct address of respondent Pradeep Kumar and list thereafter for order."

However, in spite of the fact that a period of almost 11 years have rolled by since the date of passing of the order dated 30.06.2008, the same has not yet been complied with.

Consequently, the prayer for leave to appeal is refused and the present Government Appeal is dismissed.

Order Date :- 30.5.2019