Jagdish Prasad vs State Of U.P. And Another
2016 Latest Caselaw 5854 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Criminal Misc. Restoration Application No.205854 of 2016
 
                         In
 

 
Case :- APPLICATION U/S 482 No. - 33162 of 2015
 

 
Applicant :- Jagdish Prasad
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Narsingh Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

The applicant has filed restoration application alongwith delay condonation application with a prayer to recall the order dated 17.5.2016 whereby the interim order dated 20.11.2015 was vacated and the instant application was dismissed for want of prosecution. The cause shown is sufficient to condone the delay in filing the restoration application. The averments made in the affidavits are sufficient to allow the restoration application.

Accordingly, the order dated 17.5.2016 is hereby recalled. The restoration application is allowed. Interim order dated 20.11.2015 is restored which shall remain operative till the next date of listing.

Let the case be listed  in the next cause list before the appropriate Bench. 

Order Date :- 15.9.2016

RU