Citation : 2016 Latest Caselaw 4942 ALL
Judgement Date : 5 August, 2016
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- APPLICATION U/S 482 No. - 6783 of 2000 Applicant :- Ramesh Singh & Others Opposite Party :- State Of U.P. & Others Counsel for Applicant :- A.R. Gupta Counsel for Opposite Party :- Govt. Advocate Hon'ble Naheed Ara Moonis,J.
The case is adjourned on account of illness slip of Shri A.R. Gupta, learned counsel for the applicants.
Let the case be listed in the next cause list peremptorily.
Mere pendency of the application shall not construe that any interim order is operating in favour of the applicants.
Order Date :- 5.8.2016
RU
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