Smt. Urmila Devi And Others vs State Of U.P. & Another
2016 Latest Caselaw 6050 ALL

Citation : 2016 Latest Caselaw 6050 ALL
Judgement Date : 21 September, 2016

Allahabad High Court

Smt. Urmila Devi And Others vs State Of U.P. & Another on 21 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 24.8.2016, 1.9.2016 and 12.9.2016 the case was adjourned on the illness slip of Shri Rajesh Kumar Bind, learned counsel for the applicants.

The matter pertains to the year 1994. The restoration application has been filed by the applicants for recalling of the order dated 17.5.2005 in the year 2008 cannot be kept pending for years together at the dint of filing of restoration application.

In the aforesaid circumstances, let the case be listed peremptorily in the next cause list.

Order Date :- 21.9.2016

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Smt. Urmila Devi And Others vs State Of U.P. & Another
2016 Latest Caselaw 6050 ALL

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Smt. Urmila Devi And Others vs State Of U.P. & Another2016 Latest Caselaw 6050 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Urmila Devi And Others vs State Of U.P. & Another
2016 Latest Caselaw 6050 ALL