Aditya Narain Tiwari & Others vs State Of U.P. & Another
2016 Latest Caselaw 2096 ALL

Citation : 2016 Latest Caselaw 2096 ALL
Judgement Date : 29 April, 2016

Allahabad High Court

Aditya Narain Tiwari & Others vs State Of U.P. & Another on 29 April, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 6464 of 1999
 

 
Applicant :- Aditya Narain Tiwari & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Sushil Shukla
 
Counsel for Opposite Party :- Govt.Advocate,Mr. Viresh Mishra
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the applicants and the learned A.G.A. for the State of U.P.

Learned counsel for the applicants has filed an application supported by affidavit with a prayer to recall the order dated 9.1.2012 whereby the case was dismissed for want of prosecution.

The restoration application has been filed within time. The reason shown in the affidavit filed in support of the restoration application is sufficient to recall the order dated 9.1.2012.

Accordingly, the restoration application is allowed. The order dated 9.1.2012 is hereby recalled. The case is restored to its original number.

Let the matter be listed after three weeks. In the meantime, learned counsel for the applicants may seek instructions with regard to the progress of the trial.

Order Date :- 29.4.2016