Babu Yadav vs State Of U.P.
2016 Latest Caselaw 10 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc. Restoration Application No. 383752 of 2015
 
In
 
Case :- CRIMINAL REVISION No. - 1046 of 1996
 
Revisionist :- Babu Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- S.P. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. Sri Rakesh Dubey, Advocate states that he filed Parcha on 29.10.2015. This matter was listed on 30.10.2015 when impunged order was passed, but his name was not shown in the cause list, hence, he could not appear and exparte order was passed by this Court on 30.10.2015.

2. From the record, the submission advanced stands substantiated.

3. In the circumstances, order dated 30.10.2015 is hereby recalled and revision is restored to its original number.

4. This application, accordingly, stands allowed.

Order Date :- 4.3.2016

Pravin

Case :- CRIMINAL REVISION No. - 1046 of 1996

Revisionist :- Babu Yadav

Opposite Party :- State Of U.P.

Counsel for Revisionist :- S.P. Singh

Counsel for Opposite Party :- Govt. Advocate

Hon'ble Sudhir Agarwal,J.

Pursuant to order of date passed on Restoration Application, the revision is restored to its original number.

Order Date :- 4.3.2016

Pravin