Goverdhan vs State Of U.P. & Another
2012 Latest Caselaw 5708 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 
Criminal Misc. Restoration Application No. 132827 of 2012.
 
in
 

 
Case :- CRIMINAL REVISION No. - 3137 of 2007
 

 
Petitioner :- Goverdhan
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Sanjay Kumar Dwivedi,R.K.Singh,S.K. Singh
 
Respondent Counsel :- Govt. Advocate,Deepak Singh,M.P.Tiwari
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Heard learned counsel for the revisionist and learned A.G.A.

The present restoration/recall application is moved for recalling the order dated 29.3.2012, whereby the revision was dismissed in default for non prosecution of the learned counsel for the applicant.  It is submitted that due to oversight, the case could not be marked by his clerk and the learned counsel for the applicant could not appear before the court when the case was called out  and again called out in the revised list. Cause shown in the affidavit filed in support of the restoration/recall application is sufficient. The application is allowed. The order dated 29.3.2012 is recalled and the revision is restored to its original number.

The case shall not be treated as tied up or part-heard to this Bench and it shall be listed before the appropriate Bench.

Order Date :- 23.11.2012

Monika