Allahabad High Court
Ramandeep Singh And 4 Others vs State Of U.P. And Another on 15 November, 2019
Author: Vivek Kumar Singh
Bench: Vivek Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- APPLICATION U/S 482 No. - 12783 of 2007 Applicant :- Ramandeep Singh And 4 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Rajiv Gupta,Rakesh Dubey Counsel for Opposite Party :- Govt. Advocate,O.P. Katiyar Hon'ble Vivek Kumar Singh,J.
Case called out in the revised list.
No one is present on behalf of the applicants to press this application.
Ms. Usha Asthana, learned Additional Government Advocate is present.
The present case is pending since 2007 before this Court, in which proceedings of the court below was stayed by this Court at the initial stage of filing of the case but it was not extended after 12.06.2007.
On 28.3.2018, the Apex Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd and others vs. Central Bureau of Investigation; AIR 2018 SC 2039 has directed that in all pending cases where stay against proceedings of a civil or criminal trial is operating, the same will come to an end on expiry of six months from today unless in an exceptional case by a speaking order such stay is extended.
In view of above, the present application is dismissed for the want of prosecution.
Interim order, if any, stands vacated.
Office is directed to communicate this order to the court concerned below.
Order Date :- 15.11.2019 Ravi Kant/Dev