Kaptan Singh Chauhan vs State Of U.P. & Another
2016 Latest Caselaw 5343 ALL

Citation : 2016 Latest Caselaw 5343 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

Kaptan Singh Chauhan vs State Of U.P. & Another on 20 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 2323 of 1999
 

 
Applicant :- Kaptan Singh Chauhan
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- A.P. Mishra,Dr. C.P. Upadhyay,Manish Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

A request has been made on behalf of Shri Manish Tiwari, learned counsel for the applicant, the case is adjourned for the day.

Let the case be listed peremptorily in the next cause list. Mere pendency of the restoration application will not tantamount any interim order is operating in favour of the applicant.

Order Date :- 20.8.2016

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