Citation : 2022 Latest Caselaw 18166 ALL
Judgement Date : 21 November, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 88 Case :- APPLICATION U/S 482 No. - 34805 of 2010 Applicant :- Sukhabeer Singh Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Neeraj Srivastava,H.M.Srivastava Counsel for Opposite Party :- Govt.Advocate Hon'ble Syed Aftab Husain Rizvi,J.
Case is taken up in the revised call. None appears on behalf of the applicant. However, learned A.G.A. for the State is present.
It seems that due to lapse of time, the matter has become infructuous and the applicant has no interest in prosecuting the case.
In view of the above, this application is dismissed for want of prosecution.
Interim order dated 15.12.2010 stands vacated.
Certify this judgment to the lower Court immediately.
Order Date :- 21.11.2022
MN/-
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