C/M Vedik Kanya Gurukul Junior ... vs State Of U.P. And Others
2011 Latest Caselaw 6402 ALL

Citation : 2011 Latest Caselaw 6402 ALL
Judgement Date : 8 December, 2011

Allahabad High Court

C/M Vedik Kanya Gurukul Junior ... vs State Of U.P. And Others on 8 December, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 50624 of 2010
 

 
Petitioner :- C/M Vedik Kanya Gurukul Junior High School And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Shailendra
 
Respondent Counsel :- C.S.C.,P.N. Ojha
 

 
Hon'ble V.K. Shukla,J.

RESTORATION APPLICATION

This is an application to recall the order dated 11.10.2011. In the affidavit filed in support of this application, the learned counsel for the applicant has taken all responsibility on himself for non appearance at the point of time when case was called out. Since for the fault of the counsel the client should not be made to suffer, the reasons disclosed constitute sufficient cause.

Consequently, the application is allowed. Order dated 11.10.2011 is recalled. Writ petition is restored to its original number. However, the interim order is made operative till the next date of listing. List this petition in the next cause list before appropriate Bench.

Order Date :- 8.12.2011

SRY