J.M. Shah vs Vijendra Kumar Jain And Another
2016 Latest Caselaw 5354 ALL

Citation : 2016 Latest Caselaw 5354 ALL
Judgement Date : 20 August, 2016

Allahabad High Court

J.M. Shah vs Vijendra Kumar Jain And Another on 20 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 1400 of 1995
 

 
Applicant :- J.M. Shah
 
Opposite Party :- Vijendra Kumar Jain And Another
 
Counsel for Applicant :- Tarun Agarwala,J.B. Singh,Tarun Agarwal
 
Counsel for Opposite Party :- .../Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Passed over on the illness slip of Shri J.B. Singh, learned counsel for the applicant.

The restoration application has been filed in the year 2011 for recalling the order dated 30.3.2011 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 applicant.

Order Date :- 20.8.2016

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