Raj Bishambhar vs State Of U.P. & Others
2011 Latest Caselaw 1279 ALL

Citation : 2011 Latest Caselaw 1279 ALL
Judgement Date : 21 April, 2011

Allahabad High Court

Raj Bishambhar vs State Of U.P. & Others on 21 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 15007 of 1993
 

 
Petitioner :- Raj Bishambhar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ramesh Upadhyaya,G.K.Pandey,S.N. Upadhyay
 
Respondent Counsel :- S.C.,A. Saxena,P.N. Saxena
 

 
Hon'ble V.K. Shukla,J.

Restoration Application

Heard learned counsel for the applicant and perused the affidavit filed in support of restoration application, particularly the averments mentioned in paragraphs 3 and 4 of the affidavit. Cause shown is sufficient. Order dated 28.02.2011 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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