Surjan Singh vs State Of U.P. And Others
2011 Latest Caselaw 1273 ALL

Citation : 2011 Latest Caselaw 1273 ALL
Judgement Date : 21 April, 2011

Allahabad High Court

Surjan Singh vs State Of U.P. And Others on 21 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 12654 of 2011
 

 
Petitioner :- Surjan Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.T.M. Rizvi
 
Respondent Counsel :- C.S.C.,Shailendra Kumar Singh
 

 
Hon'ble V.K. Shukla,J.

Heard learned counsel for the applicant and perused the affidavit filed in support of restoration application, particularly the averments mentioned in paragraphs 3, 4, 5 and 6 of the affidavit. Cause shown is sufficient. Order dated28.02.2011 is recalled. Writ petition is restored to its original number.

List this petition in the next cause list before appropriate Bench.

Order Date :- 21.4.2011

SRY

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