Allahabad High Court
Muralilal And Others vs State Of U.P. And Another on 17 July, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 8410 of 2006 Applicant :- Muralilal And Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- I.M. Khan Counsel for Opposite Party :- Govt. Advocate Hon'ble Karuna Nand Bajpayee,J.
List has been revised.
None has appeared to press this application on behalf of the applicants despite repeated calls. Learned A.G.A. is present.
The application stands dismissed for want of prosecution.
Interim order, if any, stands vacated.
It may be observed that if some recall application is moved in future that shall be placed before appropriate bench. This matter shall not be treated as tied up with this bench because the case is being dismissed not on merits.
Office is directed to communicate this order forthwith to the lower court concerned.
Order Date :- 17.7.2019 shiv