Devendra Likhi vs State Of U.P. Others
2022 Latest Caselaw 3834 ALL

Citation : 2022 Latest Caselaw 3834 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Devendra Likhi vs State Of U.P. Others on 23 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 131 of 2000
 

 
Revisionist :- Devendra Likhi
 
Opposite Party :- State Of U.P. Others
 
Counsel for Revisionist :- Rahul Kumar Gaur
 
Counsel for Opposite Party :- Govt. Advocate,Mahesh Chand
 

 
Hon'ble Umesh Kumar,J.

None appears on either side 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 revision.

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

Interim order, if any, stands discharged.

Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

MN/-

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