Deepak Kumar Burman And Another vs State Of U.P.
2016 Latest Caselaw 5304 ALL

Citation : 2016 Latest Caselaw 5304 ALL
Judgement Date : 19 August, 2016

Allahabad High Court

Deepak Kumar Burman And Another vs State Of U.P. on 19 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Criminal Misc. Restoration Application No.269860 of 2010
 
                    In
 

 
Case :- APPLICATION U/S 482 No. - 4363 of 1991
 

 
Applicant :- Deepak Kumar Burman And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- P.M.N.Singh,Amit Kr. Singh
 
Counsel for Opposite Party :- A.G.A
 

 
Hon'ble Naheed Ara Moonis,J.

No-one has appeared on behalf of the applicants to press the application for restoration to recall the order dated 11.8.2010.

The case is pending since 1991 and cannot be kept pending for years together by mere filing the restoration application way back in the year 2010.

The restoration application is dismissed for want of prosecution. Interim order, if any, stands vacated.

Office is directed to communicate this order to the court below within three days through Fax.

The court below shall proceed with the matter, expeditiously, in accordance with law.

Order Date :- 19.8.2016

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Deepak Kumar Burman And Another vs State Of U.P.
2016 Latest Caselaw 5304 ALL

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Deepak Kumar Burman And Another vs State Of U.P.2016 Latest Caselaw 5304 ALL

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

Deepak Kumar Burman And Another vs State Of U.P.
2016 Latest Caselaw 5304 ALL