Allahabad High Court
Uma Bharati vs State Of U.P. And Another on 7 October, 2020
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- APPLICATION U/S 482 No. - 16267 of 2013 Applicant :- Uma Bharati Opposite Party :- State of U.P. and Another Counsel for Applicant :- Neeraj Tripathi,Abhijit Kumar,Bharat Singh Pal Counsel for Opposite Party :- Govt. Advocate Hon'ble Suneet Kumar,J.
List revised. None appeared on behalf of the applicant to press the petition.
Matter pertains to 2013 and proceeding of the trial court has been kept in abeyance.
The order sheet reflects that learned counsel for the applicant is avoiding the Court and is not interested in arguing the matter.
Having due regard to the ratio laid down in Asian Resurfacing of Raod Agency Pvt. Ltd. v. CBI, 2018 SCC Online SC 310, wherein, the Supreme Court passed a direction that all trial pending before the High Courts or other courts relating to PC Act or all other civil or criminal cases, where stay of proceedings is ordered, the stay therein will automatically lapse after six months from the date of such order unless extended by a speaking order on the parameters pointed by the Court.
Interim order, accordingly, stands vacated.
Registrar General to send a copy of this order downloaded from the official website of Allahabad High Court to the trial Court concerned to proceed in accordance with law, if the trial has not yet been concluded.
Order Date :- 7.10.2020 Mukesh Kr.