Jamal Ahmad And Ors. vs The State Of U.P And Anr.
2017 Latest Caselaw 1271 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- U/S 482/378/407 No. - 2340 of 2014
 

 
Applicant :- Jamal Ahmad And Ors.
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Sabha Jeet Singh,Manish Vaish
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 52029 of 2017)

This is an application for recall of the order dated 06.04.2017 dismissing the petition for want of prosecution.

Heard learned Counsel for the petitioners and perused the affidavit filed in support of the application. Cause shown in the affidavit is found satisfactory. 

On due consideration, application is allowed.

The order dated 06.04.2017 is recalled.

Order Date :- 26.5.2017

Pachhere/-

Case :- U/S 482/378/407 No. - 2340 of 2014

Applicant :- Jamal Ahmad And Ors.

Opposite Party :- The State Of U.P And Anr.

Counsel for Applicant :- Sabha Jeet Singh,Manish Vaish

Counsel for Opposite Party :- Govt.Advocate

Hon'ble Ravindra Nath Mishra-II,J.

Since C.M.Application No. 52029 of 2017 moved for recall  of the order dated 06.04.2017 dismissing the petition for want of prosecution has been allowed, the petition is restored to its original number.

Order Date :- 26.5.2017

Pachhere/-