Madhya Pradesh High Court
Smt. Rani Dubey vs Rakesh Dubey on 27 October, 2014
Criminal Revision No.85/2007
28.10.2014 None for the applicants.
None for the respondent.
None appeared for the applicants on 22.8.2014 and none appeared for the applicant even on today.
It appears that the learned counsel for the applicants and the applicants do not want to prosecute the present revision.
Consequently, the present revision filed by the applicants Smt.Rani Dubey and Avinash is hereby dismissed in want of prosecution.
Copy of the order be sent to both the Courts below alongwith their records for information.
(N.K.GUPTA) JUDGE Pushpendra