Allahabad High Court
Vijay Narain Chaubey vs State Of U.P. & Others on 2 September, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Criminal Misc. (Recall) Application No.217540 of 2011 In Case :- APPLICATION U/S 482 No. - 6323 of 1999 Petitioner :- Vijay Narain Chaubey Respondent :- State Of U.P. & Others Petitioner Counsel :- Rajiv Sharma Respondent Counsel :- Govt.Advocate,D.V. Singh,P.P. Srivastava Hon'ble Sibghat Ullah Khan,J.
Heard learned counsel for the parties.
Cause shown is sufficient. Delay in filing restoration application is condoned. Restoration/ recall application is allowed. Order dated 24.11.2010 dismissing criminal misc application under Section 482, Cr.P.C. as infructuous is set aside. Criminal misc application under Section 482, Cr.P.C. is restored.
If there was any stay order operating on 24.11.2010 when the case was dismissed as infructuous, the same is also revived.
Order Date :- 2.9.2011 vks Court No. - 30 Case :- APPLICATION U/S 482 No. - 6323 of 1999 Petitioner :- Vijay Narain Chaubey Respondent :- State Of U.P. & Others Petitioner Counsel :- Rajiv Sharma Respondent Counsel :- Govt.Advocate,D.V. Singh,P.P. Srivastava Hon'ble Sibghat Ullah Khan,J.
Restored.
For order see order of date passed on the restoration application.
Order Date :- 2.9.2011 vks Court No. - 30 Case :- APPLICATION U/S 482 No. - 6323 of 1999 Petitioner :- Vijay Narain Chaubey Respondent :- State Of U.P. & Others Petitioner Counsel :- Rajiv Sharma Respondent Counsel :- Govt.Advocate,D.V. Singh,P.P. Srivastava Hon'ble Sibghat Ullah Khan,J.
Criminal misc application under Section 482, Cr.P.C. restored.
List before appropriate court.
Order Date :- 2.9.2011 vks