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Mahfuzur Rahman vs State Of U.P. & Another
2016 Latest Caselaw 5618 ALL

Citation : 2016 Latest Caselaw 5618 ALL
Judgement Date : 1 September, 2016

Allahabad High Court
Mahfuzur Rahman vs State Of U.P. & Another on 1 September, 2016
Bench: Naheed Ara Moonis



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Criminal Misc. Restoration Application No. 83017 of 2012
 
                    In
 

 
Case :- APPLICATION U/S 482 No. - 1805 of 1994
 

 
Applicant :- Mahfuzur Rahman
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Amar Saran,Suresh Gupta
 
Counsel for Opposite Party :- S. G. Hasnam,AGA
 

 
Hon'ble Naheed Ara Moonis,J.

Case called out in the revised list. No-one has appeared on behalf of the applicant to press the application for restoration  to recall the order dated 16.2.2012.

The case is pending since 1994 and cannot be kept pending for years together by mere filing the restoration application way back in the year 2012.

The restoration application is dismissed for want of prosecution. 

Office is directed to communicate this order to the court below within three days through Fax.

The court below shall proceed with the matter, expeditiously, in accordance with law.

Order Date :- 1.9.2016

RU

 

 

 
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