Smt. Urmila Devi And Others vs State Of U.P. & Another
2016 Latest Caselaw 5622 ALL

Citation : 2016 Latest Caselaw 5622 ALL
Judgement Date : 1 September, 2016

Allahabad High Court

Smt. Urmila Devi And Others vs State Of U.P. & Another on 1 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 5230 of 1994
 

 
Applicant :- Smt. Urmila Devi And Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Sn Singh,R.K.Mishra,Rajesh Kumar Bind,S.N.Singh
 
Counsel for Opposite Party :- AGA,Sunil Vashisth
 

 
Hon'ble Naheed Ara Moonis,J.

The case is adjourned on account of illness slip of Shri Rajesh Kumar Bind, learned counsel for the applicants. On the earlier occasion the case was adjourned on the illness slip of Shri Rajesh Kumar Bind, 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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