Nasar Moonis vs State Of U.P.And Others
2011 Latest Caselaw 5849 ALL

Citation : 2011 Latest Caselaw 5849 ALL
Judgement Date : 16 November, 2011

Allahabad High Court

Nasar Moonis vs State Of U.P.And Others on 16 November, 2011

Bench: Sunil Ambwani, Kashi Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 55416 of 2003
 

 
Petitioner :- Nasar Moonis
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- W.H. Khan,Arun Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

We have heard learned counsel for the applicant-petitioner.

The cause shown is sufficient. The restoration application is allowed. The order dated 6.7.2011 dismissing the writ petition for want of prosecution is recalled. The writ petition is restored to its original number.

It shall be listed for hearing before appropriate bench.

Order Date :- 16.11.2011

RKP

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