Raghubir Saran Diwakar Rahi & ... vs State Of U.P.& Others
2016 Latest Caselaw 5345 ALL

Citation : 2016 Latest Caselaw 5345 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

Raghubir Saran Diwakar Rahi & ... vs State Of U.P.& Others on 20 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 2189 of 1997
 

 
Applicant :- Raghubir Saran Diwakar Rahi & Another
 
Opposite Party :- State Of U.P.& Others
 
Counsel for Applicant :- V.Saran,Diwakar Rahi,Varindra Singh
 
Counsel for Opposite Party :- A.G.A.,Vineet Saran
 

 
Hon'ble Naheed Ara Moonis,J.

Passed over on the illness slip of Shri Varindra Singh, learned counsel for the applicants.

The restoration application has been filed in the year 2012 for recalling the order dated 2.1.2012 and it cannot be kept pending for years together.

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 applicants.

Order Date :- 20.8.2016

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