Lal Mohan Maurya And 7 Others vs State Of U.P. And Another
2022 Latest Caselaw 18176 ALL

Citation : 2022 Latest Caselaw 18176 ALL
Judgement Date : 21 November, 2022

Allahabad High Court

Lal Mohan Maurya And 7 Others 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. - 24203 of 2013
 

 
Applicant :- Lal Mohan Maurya And 7 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ravindra Pr. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Atul Kumar
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Case is taken up in the revised call. None appears either on behalf of the applicants or opposite party no.2. However, learned A.G.A. for the State is present.

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

Interim order dated 26.07.2021 stands vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 21.11.2022

MN/-

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