M.A. Murtaza & Another vs State Of U.P.
2016 Latest Caselaw 5619 ALL

Citation : 2016 Latest Caselaw 5619 ALL
Judgement Date : 1 September, 2016

Allahabad High Court

M.A. Murtaza & Another 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. - 1724 of 1994
 

 
Applicant :- M.A. Murtaza & Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amar Saran,Pradeep Chandra,S.R. Nigam
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

The case is adjourned on account of illness slip of Shri Pradeep Chandra, learned counsel for the applicant.

Let the case be listed in the next cause list.

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

Order Date :- 1.9.2016

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