Jamil Ahmad And Others vs Chief Judical Magistrate, Mau And ...
2016 Latest Caselaw 5346 ALL

Citation : 2016 Latest Caselaw 5346 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

Jamil Ahmad And Others vs Chief Judical Magistrate, Mau And ... on 20 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 3912 of 1997
 

 
Applicant :- Jamil Ahmad And Others
 
Opposite Party :- Chief Judical Magistrate, Mau And Others
 
Counsel for Applicant :- Prakash Padia
 
Counsel for Opposite Party :- A.S.Diwakar,A.G.A.,D.V.Singh,V K Srivastava
 

 
Hon'ble Naheed Ara Moonis,J.

Passed over on the illness slip of Shri Prakash Padia, learned counsel for the applicants.

The restoration application has been filed in the year 2011 for recalling the order dated 10.2.2011 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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