Adarsh Deva & Others vs State Of U.P. & Others
2016 Latest Caselaw 4933 ALL

Citation : 2016 Latest Caselaw 4933 ALL
Judgement Date : 5 August, 2016

Allahabad High Court

Adarsh Deva & Others vs State Of U.P. & Others on 5 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 4896 of 2000
 

 
Applicant :- Adarsh Deva & Others
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- P.N.Saksena,A Saksena
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

The case is adjourned on account of illness slip of Shri A.Saxena, learned counsel for the applicants.

Let the case be listed in the next cause list peremptorily.

Mere pendency of the restoration application shall not construe that any interim order is operating in favour of the applicants.

Order Date :- 5.8.2016

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