Bansraj vs State Of U.P.
2018 Latest Caselaw 2604 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- U/S 482/378/407 No. - 671 of 2009
 
Applicant :- Bansraj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Atul Verma,Hari Krishan Verma,R.K. Saini,Sajeet Singh,Vivek Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri S. Bharadwaj, Advocate holding brief of Sri Sajeet Kumar Singh, learned counsel for the applicant and the learned Additional Government Advocate.

Learned counsel for the applicant has moved an application for recall of order dated 11.02.2014 passed by this Court, whereby the petition was dismissed for want of prosecution after recording some reasons.

Since the application for recall has been moved after more than four years, therefore, learned Additional Government Advocate has requested that he may be granted time to file objection against the said application.

Therefore, learned Additional Government Advocate is granted three weeks' time to file objection against the said application.

List immediately after expiry of the aforesaid period.

Order Date :- 15.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]