Anil Kumar Tripathi & Another vs State Of U.P. & Another
2016 Latest Caselaw 4614 ALL

Citation : 2016 Latest Caselaw 4614 ALL
Judgement Date : 28 July, 2016

Allahabad High Court

Anil Kumar Tripathi & Another vs State Of U.P. & Another on 28 July, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 8092 of 1997
 

 
Applicant :- Anil Kumar Tripathi & Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- J.P.Pandey
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

Passed over on the illness slip of Shri J.P. Pandey, learned counsel for the applicants.

The petition pertains to the year of 1997 and it cannot be kept pending for years together at the dint of filing of restoration application. Mere pendency of restoration application will not tantamount that any interim order is operating in favour of the applicants.

Let the case be listed peremptorily in the next cause list.

Order Date :- 28.7.2016

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