Ram Ujagir vs State Of U.P. And 3 Others
2016 Latest Caselaw 1263 ALL

Citation : 2016 Latest Caselaw 1263 ALL
Judgement Date : 4 April, 2016

Allahabad High Court

Ram Ujagir vs State Of U.P. And 3 Others on 4 April, 2016

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 14840 of 2016
 

 
Petitioner :- Ram Ujagir
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Manoj Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

The contention of the learned counsel for petitioner who seeks directions for the expeditious disposal of a restoration application filed by him on 3.7.2015, is that neither any order sheet is being maintained nor any dates have been fixed since, the restoration application was filed.

Learned standing counsel may obtain instruction in the matter by the next date fixed.

Put up on 25.4.2016.

Order Date :- 4.4.2016

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