Khalil Safy & Others vs State Of U.P. & Others
2011 Latest Caselaw 1853 ALL

Citation : 2011 Latest Caselaw 1853 ALL
Judgement Date : 20 May, 2011

Allahabad High Court

Khalil Safy & Others vs State Of U.P. & Others on 20 May, 2011

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 3297 of 2001
 

 
Petitioner :- Khalil Safy & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Pushkar Mehrotra,R K Jain,S.Agrawal
 
Respondent Counsel :- Govt. Advocate,T.A. Khan
 

 
Hon'ble Yogesh Chandra Gupta,J.

The case was dismissed for default on 28.2.2011. An application for recall of the order dated 28.2.2011 supported by an affidavit has been moved.

Cause shown is sufficient. The order dated 28.2.2011 is recalled. The case is restored to its original number.

Order Date :- 20.5.2011

Download the LatestLaws.com Mobile App