Allahabad High Court
Parminder Singh Bhatia & Another vs State Of U.P. & Others on 23 July, 2010
Author: Amar Saran
Bench: Amar Saran
Court No. - 46 Restoration Application No. 53469 of 2010 IN Case :- CRIMINAL REVISION No. - 883 of 2006 Petitioner :- Parminder Singh Bhatia & Another Respondent :- State Of U.P. & Others Petitioner Counsel :- S.P. Singh Parmar,Ashok K. Lal,Vijay Bahadur Singh Respondent Counsel :- Govt. Advocate,S.K. Pandey Hon'ble Amar Saran,J.
This restoration application has been filed seeking recall of an order dated 23.11.2009 dismissing the criminal revision for want of prosecution. I have heard learned counsel for the revisionists, learned counsel for the opposite party no.3 and the learned A.G.A. The ground for seeking recall was that the case could not be marked in the list.The ground is sufficient.
The order dated 23.11.2009 is recalled and the revision is restored. The case is now released.
List before the appropriate Bench in the next cause list for consideration of the case on merits.
Order Date :- 23.7.2010 sfa/