Shrikant Thakur vs Champa Devi
2023 Latest Caselaw 1027 Patna

                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                       CRIMINAL REVISION No.1083 of 2017
                                                        In
                                        Miscellaneous Appeal No.1009 of 2016
                                     Arising Out of PS. Case No.- Year-1111 Thana- District-
                    ======================================================

Shrikant Thakur ... ... Petitioner/s Versus Champa Devi ... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Shri Prakash Srivastava, Adv.

                                             :         Mr. Rajeev Ranjan, Adv.
                    For the Respondent/s     :         Mr. Umeshanand Pandit, APP

====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN ORAL JUDGMENT Date : 16-03-2023

No one appears on behalf of the petitioner.

It transpires from the order that vide order dated

06.01.2023, no one appeared on behalf of the petitioner, case

was adjourned. Again on 03.02.2023, no one appeared on behalf

of the petitioner and case was adjourned in the interest of

justice. On 14.02.2023, this case was adjourned on request of

petitioner. On 28.02.2023, case was again adjourned as a last

indulgence in the request of counsel for petitioner.

Today Again, no one appears on behalf of the

petitioner. It transpires from the earlier orders that petitioner has

no interest in this case. As such, the present application

dismissed due to non-prosecution.

(Dr. Anshuman, J.) prakashmani/-

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