Allahabad High Court
Anuj Dewal And 2 Ors vs State Of U.P. And Anr on 2 August, 2019
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- APPLICATION U/S 482 No. - 29883 of 2018 Applicant :- Anuj Dewal And 2 Ors Opposite Party :- State Of U.P. And Anr Counsel for Applicant :- Bhavya Sahai Counsel for Opposite Party :- G.A.,Manoj Kumar,Sudhakar Yadav Hon'ble Rajiv Joshi,J.
List has been revised.
Nobody is present on behalf of the applicant to press the present application. Sri Sudhakar Yadav, learned counsel for the O.P. No.2 is present and it is stated that earlier the matter was referred to the mediation center vide order dated 5.9.2018 but no notice till date has been received to the O.P. No.2 regarding mediation.
Accordingly, the application is dismissed for want of prosecution.
Interim order, if any, stands discharged.
Order Date :- 2.8.2019 Akbar