Dina Nath vs State Of U.P. And Another
2022 Latest Caselaw 18171 ALL

Citation : 2022 Latest Caselaw 18171 ALL
Judgement Date : 21 November, 2022

Allahabad High Court

Dina Nath vs State Of U.P. And Another on 21 November, 2022

Bench: Syed Aftab Rizvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 88
 

 
Case :- APPLICATION U/S 482 No. - 39825 of 2012
 

 
Applicant :- Dina Nath
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sandhya Jaiswal
 
Counsel for Opposite Party :- Govt. Advocate,Shrawan Kumar Tripathi
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Case is taken up in the revised call. None appears either on behalf of the applicant or opposite party no.2. 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 21.12.2012 stands vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 21.11.2022

MN/-

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