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Dr. Nikhil Chaudhary @ Nikhil Chaudhary v. State Of U.p.and Another

Dr. Nikhil Chaudhary @ Nikhil Chaudhary v. State Of U.p.and Another

(High Court Of Judicature At Allahabad)

APPLICATION U/S 482 No. - 21887 of 2010 | 10-12-2021

Umesh Kumar,J.

1. None appears except learned A.G.A.

2. The matter pertains to the year 2010. It seems that the applicant is least interested in final disposal of the case and no purpose would be served to keep this petition pending.

3. In view of the above, this application is dismissed for want of prosecution.

4. Interim order, if any, stands discharged.

5. However, the applicant shall be at liberty to move recall application, if the matter still survives.

6. Certify this judgment to the lower Court immediately.

Advocate List

  • Arun Srivastava

  • Govt Advocate

Bench
  • Hon'ble Justice Umesh Kumar
Eq Citations
  • LQ
  • LQ/AllHC/2021/15945
Head Note

Constitution of India — Arts. 226 and 136 — Non-prosecution — Application dismissed for want of prosecution — Interim order, if any, discharged — Applicant given liberty to move recall application, if matter still survives — A.G.A. appearing for State — State least interested in final disposal of matter