Vasu Deo Yadav And (7) Others. vs State Of U.P.
2013 Latest Caselaw 511 ALL

Citation : 2013 Latest Caselaw 511 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Vasu Deo Yadav And (7) Others. vs State Of U.P. on 8 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL REVISION No. - 56 of 2000
 

 
Petitioner :- Vasu Deo Yadav And (7) Others.
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.R.Khan
 
Respondent Counsel :- Govt Advocate,B.P.Singh Bisen,B.R. Tripathi,G.Singh,R.P. Singh
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.86141 of 2009)

Application for recall of order dated 31.8.2009 has been filed on the premise that the petition be decided on merits and the petition be restored on its original number.

Order dated 31.8.2009 mentions that there does not appear to be any illegality in the order. Under the circumstances, the revision petition was dismissed.

Learned counsel for the petitioners, in the above circumstances, has not been able to show as to how an application for recall is maintainable.

Accordingly, the application for recall of order is dismissed.

Order Date :- 8.4.2013

A.Nigam