Smt. Vimlesh Mittal And Another vs State Of U.P. And Another
2016 Latest Caselaw 4937 ALL

Citation : 2016 Latest Caselaw 4937 ALL
Judgement Date : 5 August, 2016

Allahabad High Court

Smt. Vimlesh Mittal And Another vs State Of U.P. And Another on 5 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Criminal Misc. Recall Application No.394097 of 2015 
 
                         In
 

 
Case :- APPLICATION U/S 482 No. - 35832 of 2008
 

 
Applicant :- Smt. Vimlesh Mittal And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Y.K.Sinha
 
Counsel for Opposite Party :- Govt. Advocate,A.K. Srivastava,S.K. Srivastava,Tarun Kumar Sharma
 

 
Hon'ble Naheed Ara Moonis,J.

Rejoinder affidavit filed today which is taken on record.

Recall supplication has been moved by the applicants on 17.11.2015 with a prayer to recall the order dated 2.9.2014 whereby interim order granted in favour of the applicants has been vacated.

This Court does not see any justification to recall the order 2.9.2014. Recall application is hereby dismissed.

Let the matter be listed before appropriate Bench. This case shall not be treated as part heard or tied up merely because of the order.

Order Date :- 5.8.2016

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Smt. Vimlesh Mittal And Another vs State Of U.P. And Another
2016 Latest Caselaw 4937 ALL

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Smt. Vimlesh Mittal And Another vs State Of U.P. And Another2016 Latest Caselaw 4937 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Vimlesh Mittal And Another vs State Of U.P. And Another
2016 Latest Caselaw 4937 ALL