Vinod Kumar vs State Of U.P. And Another
2017 Latest Caselaw 4095 ALL

Citation : 2017 Latest Caselaw 4095 ALL
Judgement Date : 7 September, 2017

Allahabad High Court

Vinod Kumar vs State Of U.P. And Another on 7 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Cr. Misc. Restoration Application No. 205173 of 2016.
 
IN
 

 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 345 of 2015
 

 
Applicant :- Vinod Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Santosh Kumar Srivastava,Smt. Alka Srivastava
 
Counsel for Opposite Party :- Govt.Advocate,Anoop Trivedi,S R Askari
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned counsel for the opp. party no. 2, learned A.G.A. for the State and perused the record.

Cause shown is sufficient, therefore, restoration application is allowed and the order dated 4.7.2016 is hereby recalled. The transfer application is restored to its original number.

List after ten days.

In the meantime, learned counsel for the opp. party no. 2 may file counter affidavit if any.

Order Date :- 7.9.2017

Gss

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