Raj Kushwaha vs State Of U.P. And Another
2016 Latest Caselaw 7598 ALL

Citation : 2016 Latest Caselaw 7598 ALL
Judgement Date : 15 December, 2016

Allahabad High Court

Raj Kushwaha vs State Of U.P. And Another on 15 December, 2016

Bench: Alok Kumar Mukherjee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 
Criminal Misc. Restoration Application No. 316390 of 2015
 
In Re:
 
Case :- APPLICATION U/S 482 No. - 33278 of 2013
 

 
Applicant :- Raj Kushwaha
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- U.K. Saxena
 
Counsel for Opposite Party :- Govt. Advocate,Dinesh Bahadur Singh,P.S. Yadav,Saif Ali
 
Hon'ble Alok Kumar Mukherjee, J.

Sri Gautam Baghel and Sri Anshul Sengar, Advocates, holding brief of Sri U.K. Saxena, learned counsel for the appellant, and learned A.G.A are present.

The cause shown in the accompanying affidavit in support of recall/restoration application is sufficient.

The recall/restoration application is allowed. The order dated 14.08.2015, dismissing the application in default is recalled.

Application is restored to its original number.

List immediately thereafter before the appropriate Bench.

Interim order, if any, is extended till the next date of listing.

Order Date :- 15.12.2016.

Vinod.