Smt. Rajeshwari Devi And Andorth vs State Of U.P.
2016 Latest Caselaw 5616 ALL

Citation : 2016 Latest Caselaw 5616 ALL
Judgement Date : 1 September, 2016

Allahabad High Court

Smt. Rajeshwari Devi And Andorth vs State Of U.P. on 1 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 827 of 1996
 

 
Applicant :- Smt. Rajeshwari Devi And Andorth
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.C.Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,A.K. Srivastava,A.K.Singh,R.K.Mishra,R.S.Mishra
 

 
Hon'ble Naheed Ara Moonis,J.

At the request of learned counsel for the applicants, let the case be listed peremptorily in the next cause list.

Mere pendency of the restoration application shall not construe that any interim order is operating in favour of the applicants.

Order Date :- 1.9.2016

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