Brij Kishore Singh @ Puppal Singh vs State Of U.P. And Another
2016 Latest Caselaw 6828 ALL

Citation : 2016 Latest Caselaw 6828 ALL
Judgement Date : 5 November, 2016

Allahabad High Court

Brij Kishore Singh @ Puppal Singh vs State Of U.P. And Another on 5 November, 2016

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 25593 of 2016
 

 
Applicant :- Brij Kishore Singh @ Puppal Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vijay Bahadur Shivhare
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Yashwant Varma,J.

Order on the Restoration Application No. 309332 of 2016

This is an application seeking recall of the order dated 7 September 2016 by which the application under Section 482 Cr.P.C. was dismissed for want of prosecution.

Cause shown in the affidavit filed in support of the restoration application is sufficient. The order dated 7 September 2016 is recalled and the application under Section 482 Cr.P.C. is restored to its original number.

List the Application under Section 482 Cr.P.C. before the appropriate Court on 28 November 2016.

Order Date :- 5.11.2016

LA/-

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Brij Kishore Singh @ Puppal Singh vs State Of U.P. And Another
2016 Latest Caselaw 6828 ALL

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LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Brij Kishore Singh @ Puppal Singh vs State Of U.P. And Another2016 Latest Caselaw 6828 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Brij Kishore Singh @ Puppal Singh vs State Of U.P. And Another
2016 Latest Caselaw 6828 ALL