Smt. Rajeshwari Devi And Andorth vs State Of U.P.
2016 Latest Caselaw 6324 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Criminal Misc. Restoration Application No.381737 of 2012
 
               In
 
Case :- APPLICATION U/S 482 No. - 827 of 1996
 

 
Applicant :- Smt. Rajeshwari Devi And Andorth
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.C.Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,A.K. Srivastava,A.K.Singh,R.K.Mishra,R.S.Mishra
 

 
Hon'ble Naheed Ara Moonis,J.

This case is passed over on the illness slip of Shri S.C. Tiwari, learned counsel for the applicants. On several occasions the case is either adjourned on the illness slip or at the request of learned counsel for the applicants. Despite the case is listed peremptorily today no one has appeared on behalf of the applicants to press the restoration application for recalling the order dated 26.11.2012.

The case is pending since 1996 which was finally decided vide order dated 26.11.2012 after considering the case on merits. Hence there is no justification to allow the restoration/recall application.

The restoration application is highly misconceived lacks any merit and dismissed.

Office is directed to communicate this order to the court below within three days through Fax.

The court below is expected to have proceeded with the matter in accordance with law.

Order Date :- 30.9.2016

RU