Citation : 2011 Latest Caselaw 4302 ALL
Judgement Date : 2 September, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Criminal Misc. Restoration Application No.228086 of 2011 In Case :- APPLICATION U/S 482 No. - 15130 of 2006 Petitioner :- Mohammad Zubair Alam And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Umesh Chandra Tiwari Respondent Counsel :- Govt. Advocate,Manish Tandon Hon'ble Sibghat Ullah Khan,J.
Heard learned counsel for the parties.
Cause shown is sufficient. Restoration application is allowed. Order dated 22.07.2011 dismissing restoration application dated 25..05.2011 filed on 26.05.2011 in default is set aside. Said restoration application is restored.
Order Date :- 2.9.2011
vks
Hon'ble Sibghat Ullah Khan,J.
Restored.
For order see order of date passed on the restoration application.
Order Date :- 2.9.2011
vks
Criminal Misc. Restoration Application No.164817 of 2011.
In
Case :- APPLICATION U/S 482 No. - 15130 of 2006
Petitioner :- Mohammad Zubair Alam And Others
Respondent :- State Of U.P. And Others
Petitioner Counsel :- Umesh Chandra Tiwari
Respondent Counsel :- Govt. Advocate,Manish Tandon
Hon'ble Sibghat Ullah Khan,J.
Heard learned counsel for the parties.
Cause shown is sufficient. Delay in filing restoration application is condoned. Restoration application is allowed. Order dated 01.02.2011 dismissing criminal misc application under Section 482, Cr.P.C. as infructuous is set aside. Criminal misc application under Section 482, Cr.P.C. is restored.
If there was any stay order operating on 01.02.2011 when the case was dismissed as infructuous, the same is also revived.
Order Date :- 2.9.2011
vks
Hon'ble Sibghat Ullah Khan,J.
Restored.
For order see order of date passed on the restoration application.
Order Date :- 2.9.2011
vks
Hon'ble Sibghat Ullah Khan,J.
Criminal misc application under Section 482, Cr.P.C. restored.
List before appropriate court after two weeks.
Order Date :- 2.9.2011
vks
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