Smt. Nainsi Singh And Another vs State Of U P And 3 Others
2019 Latest Caselaw 5224 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 27653 of 2018
 

 
Petitioner :- Smt. Nainsi Singh And Another
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Dheeraj Kumar Singh,Ray Sahab Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Recall / Restoration Application )

This is an application filed by Sri P.K.Singh, Advocate for respondent no. 4 father of the girl so as to request this Court to recall the order of protection as according to the review applicant, the girl was a minor and has played fraud with the Court and, therefore, this application.

Though notices are served, none has appeared for original petitioner.

If the daughter of the review petitioner has played fraud with Court, review applicant may move the Police Authority for appropriate action. The protection was granted way back on 14.8.2018. Present applicant may approach the police authority with all the records.

The order giving protection is also recalled.

Learned AGA submitted that the final report has already been submitted by the police authority they may act on the fresh material which the father of the girl may give them.

Application is allowed.

Order Date :- 30.5.2019

Mukesh