Mehmood Hassan vs State Economics Offence Bureau on 31 July, 2017

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                        MCRC-3921-2016
          (MEHMOOD HASSAN Vs STATE ECONOMICS OFFENCE BUREAU)


31-07-2017

None for the applicants even in the second round despite repeated calls.

None had appeared in the first round also. It seems that the applicants are not interested to prosecute the matter.

The M.Cr.C. stands dismissed for want of prosecution and in default of appearance.

Interim relief, if any, stands vacated.




  (S.K. SETH)                                 (SMT. ANJULI PALO)
     JUDGE                                           JUDGE




DUBEY/-

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