Ram Bharosey And Others vs State Of U.P.
2022 Latest Caselaw 3824 ALL

Citation : 2022 Latest Caselaw 3824 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Ram Bharosey And Others vs State Of U.P. on 23 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 1830 of 2000
 

 
Applicant :- Ram Bharosey And Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- A. Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

None appears except learned A.G.A.

The matter pertains to year 2000. It appears that by efflux of time either cause of action is no more surviving or for any other reason matter has rendered infructuous and that is why none is present to press this petition.

In view of the above, this petition is dismissed as having become infructuous.

Interim order, if any, stands discharged.

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

Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

MN/-

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