Raja vs State Of U.P.
2016 Latest Caselaw 6100 ALL

Citation : 2016 Latest Caselaw 6100 ALL
Judgement Date : 22 September, 2016

Allahabad High Court

Raja vs State Of U.P. on 22 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 5305 of 1993
 

 
Applicant :- Raja
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.K. Misra,Shachi Kant Misra
 
Counsel for Opposite Party :- AGA
 

 
Hon'ble Naheed Ara Moonis,J.

The restoration application has been moved for recalling of the order dated 21.7.2011 by Shri Shachi Kant Mishra, Advocate.

Office is directed to indicate the correct name of the parties on the next date of listing.

Let the matter be listed after three weeks. In the meantime, the learned counsel for the applicant shall file complete ordersheet of the instant case.

Mere pendency of the recall application shall not construe that any cause is surviving in favour of the applicant.

Order Date :- 22.9.2016

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