Smt. Hema Verma vs State Of U.P. And Another
2022 Latest Caselaw 2430 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 8275 of 2008
 

 
Applicant :- Smt. Hema Verma
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Smt. Manju R. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate,Saurabh Singh
 

 
Hon'ble Umesh Kumar,J.

Notice issued to applicant to engage another counsel, as counsel appearing on her behalf, Smt. Manju R. Chauhan has been elevated to the Bench, has been duly served but despite service of notice is present on her behalf.

None appears except learned A.G.A.

The matter pertains to the year 2008. It seems that the applicant is least interested in final disposal of the case and no purpose would be served to keep this petition pending.

In view of the above, this application is dismissed for want of prosecution.

Interim order, if any, stands discharged.

However, the applicant shall be at liberty to move recall application, if the matter still survives.

Certify this judgment to the lower Court immediately.

Order Date :- 9.5.2022

MN/-