Vijay Narain Chaubey vs State Of U.P. & Others
2011 Latest Caselaw 4323 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Criminal Misc. (Recall) Application No.217540 of 2011
 
In
 
Case :- APPLICATION U/S 482 No. - 6323 of 1999
 

 
Petitioner :- Vijay Narain Chaubey
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rajiv Sharma
 
Respondent Counsel :- Govt.Advocate,D.V. Singh,P.P. Srivastava
 

 
Hon'ble Sibghat Ullah Khan,J.

Heard learned counsel for the parties.

Cause shown is sufficient. Delay in filing restoration application is condoned. Restoration/ recall application is allowed. Order dated 24.11.2010 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 24.11.2010 when the case was dismissed as infructuous, the same is also revived.

Order Date :- 2.9.2011

vks

Case :- APPLICATION U/S 482 No. - 6323 of 1999

Petitioner :- Vijay Narain Chaubey

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Rajiv Sharma

Respondent Counsel :- Govt.Advocate,D.V. Singh,P.P. Srivastava

Hon'ble Sibghat Ullah Khan,J.

Restored.

For order see order of date passed on the restoration application.

Order Date :- 2.9.2011

vks

Case :- APPLICATION U/S 482 No. - 6323 of 1999

Petitioner :- Vijay Narain Chaubey

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Rajiv Sharma

Respondent Counsel :- Govt.Advocate,D.V. Singh,P.P. Srivastava

Hon'ble Sibghat Ullah Khan,J.

Criminal misc application under Section 482, Cr.P.C. restored.

List before appropriate court.

Order Date :- 2.9.2011

vks