Manoj Kumar Sharma vs Principal Judge Family Court And ...
2022 Latest Caselaw 16749 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 87
 

 
Case :- CRIMINAL REVISION No. - 3165 of 2004
 

 
Revisionist :- Manoj Kumar Sharma
 
Opposite Party :- Principal Judge Family Court And Another
 
Counsel for Revisionist :- Chandra Keshwar Singh,V.S. Sengar
 
Counsel for Opposite Party :- Govt. Advocate,H.L. Maurya
 

 
Hon'ble Dr. Gautam Chowdhary,J.

None has appeared on behalf of the revisionist(s) to press this revision.

Sri Rohit Kushwaha, learned Brief Holder for the State is present.

This revision has been filed to quash the order dated 28.06.2004 passed by the Family Court, Kanpur Nagar in Case No. 15 of 2003, Manoj Kumar Sharma Vs. Smt. Hemlata Sharma and further prayed to stay the order dated 28.06.2004 during the pendency of the revision.

Learned AGA submits that the present revision is of the year 2004 and it appears that due to efflux of time the revisionist and his counsel have lost interest to pursue this matter, and there appears no illegality or infirmity in the impugned judgment and order(s) passed by the court(s) below, therefore, the present revision may be dismissed.

I have gone through the judgment and order(s) passed by the court(s) below and have also considered the arguments advanced by the learned AGA. Further no one appeared on behalf of revisionist to assist the Court pointing out any illegality or infirmity in the judgment and order(s) passed by the court(s) below.

In view of the above, after having gone through the judgment and order(s) under challenge, this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order(s) under challenge, and further there appears force in the argument of the learned AGA that due to efflux of time the revisionist and his counsel have lost interest in pursuing the matter, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onward transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Lower Court record, if any, be returned back to the concerned Court.

Order Date :- 11.11.2022

SA