Rakesh Kumar Rajput vs State Of U.P.Andothers
2011 Latest Caselaw 196 ALL

Citation : 2011 Latest Caselaw 196 ALL
Judgement Date : 10 March, 2011

Allahabad High Court

Rakesh Kumar Rajput vs State Of U.P.Andothers on 10 March, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 19304 of 1990
 

 
Petitioner :- Rakesh Kumar Rajput
 
Respondent :- State Of U.P.Andothers
 
Petitioner Counsel :- S.P. Srivastava,Arvind Srivastava,H.N. Singh,Ravi Ranjan
 
Respondent Counsel :- Sc
 

 
Hon'ble V.K. Shukla,J.

RECALL APPLICATION.

Affidavit filed in support of Recall Application has been perused. The reasons disclosed in paragraphs 3 and 4 thereof constitute sufficient cause.

Consequently, the application is allowed. Order dated 03.12.2009, dismissing the writ petition for want of prosecution is recalled. Writ petition is restored to its original number.

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

Order Date :- 10.3.2011

SRY

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