Mukesh Bansal vs State Of U.P. & Others
2016 Latest Caselaw 5349 ALL

Citation : 2016 Latest Caselaw 5349 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

Mukesh Bansal 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. - 6116 of 1999
 

 
Applicant :- Mukesh Bansal
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- S.K.Singh,Dharmendra Singhal,Mayank Agrawal,Seema Agrawal
 
Counsel for Opposite Party :- Govt.Advocate,Rajendra Tiwari
 

 
Hon'ble Naheed Ara Moonis,J.

Passed over on the illness slip of Ms. Seema Agrawal, learned counsel for the applicant and Shri Rajendra Tiwari, learned counsel for the opposite party no.4.

The restoration application has been filed in the year 2013 for recalling the order dated 12.10.2010 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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