Kamod Singh And Another vs State Of U.P. And Others
2016 Latest Caselaw 4935 ALL

Citation : 2016 Latest Caselaw 4935 ALL
Judgement Date : 5 August, 2016

Allahabad High Court

Kamod Singh And Another vs State Of U.P. And Others on 5 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 9200 of 1991
 

 
Applicant :- Kamod Singh And Another
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- A.B.L. Gour,A.K. Mishra,A.N. Tripathi,S.K. Gupta
 
Counsel for Opposite Party :- AGA
 

 
Hon'ble Naheed Ara Moonis,J.

The case is adjourned on account of illness slip of Shri A.B.L. Gaur as well as Shri A.K. Mishra, 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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