Hazi Mohd. Salim Mansoori vs State Of U.P.
2016 Latest Caselaw 5353 ALL

Citation : 2016 Latest Caselaw 5353 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

Hazi Mohd. Salim Mansoori vs State Of U.P. on 20 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 1920 of 1997
 

 
Applicant :- Hazi Mohd. Salim Mansoori
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- M.P. Rai,Y.S.Saxena
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

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

The restoration application has been filed in the year 2010 for recalling the order dated 16.8.2010 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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