R.K.Srivastava vs S.B.I.
2016 Latest Caselaw 5347 ALL

Citation : 2016 Latest Caselaw 5347 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

R.K.Srivastava vs S.B.I. on 20 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 9897 of 1990
 

 
Applicant :- R.K.Srivastava
 
Opposite Party :- S.B.I.
 
Counsel for Applicant :- Y.S.Saxena
 
Counsel for Opposite Party :- S.N. Verma
 

 
Hon'ble Naheed Ara Moonis,J.

Passed over on the illness slip of Shri Y.S.Saxena, learned counsel for the applicant.

The restoration application has been filed in the year 2011 for recalling the order dated 16.3.2007 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 applicant.

Order Date :- 20.8.2016

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