Foran Singh & Others vs State Of U.P
2016 Latest Caselaw 1509 ALL

Citation : 2016 Latest Caselaw 1509 ALL
Judgement Date : 19 April, 2016

Allahabad High Court

Foran Singh & Others vs State Of U.P on 19 April, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 10684 of 1992
 

 
Applicant :- Foran Singh & Others
 
Opposite Party :- State Of U.P
 
Counsel for Applicant :- N.K. Rastogi,Raghuvir Singh
 
Counsel for Opposite Party :- A.G.A.,M.K. Sharma,N.K.Sharma
 

 
Hon'ble Naheed Ara Moonis,J.

Learned counsel for the applicants has filed an application supported by affidavit with a prayer to recall the order dated 14.3.2013 whereby the application under section 482 Cr.P.C. was dismissed for want of prosecution.

Case called out. No one has appeared on behalf of the applicants to press the application to recall the order dated 14.3.2013.

I have been taken through the record.

From the perusal of the record, it emerges out that the applicants have failed to put forth any justifiable reason to recall the order dated 14.3.2013.

Resultantly, the application for restoration is rejected.

Office is directed to communicate this order within 15 days to the court concerned to proceed with the case in accordance with law.

Order Date :- 19.4.2016