C/M Gramin Vikas Uchchattar ... vs State Of U.P. And Others
2011 Latest Caselaw 6010 ALL

Citation : 2011 Latest Caselaw 6010 ALL
Judgement Date : 22 November, 2011

Allahabad High Court

C/M Gramin Vikas Uchchattar ... vs State Of U.P. And Others on 22 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 11212 of 2011
 

 
Petitioner :- C/M Gramin Vikas Uchchattar Madhyamik Vidyalay And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ashok Khare,M.K. Tripathi
 
Respondent Counsel :- C.S.C.,Indra Raj Singh,R.N. Yadav
 

 
Hon'ble V.K. Shukla,J.

RESTORATION APPLICATION

Heard learned counsel for the applicant and perused the averments mentioned in the accompanying affidavit. As allegations and counter allegations are coming forward. However, the Court is not going into these questions; as for the fault of counsel, the client should not be made to suffer, the cause shown constitutes sufficient cause. In such a situation and in this background, the Restoration application is allowed. The order dated 01.11.2011 is recalled and the writ petition is restored to its original number.

List in the next cause list. It is made clear that on the next date, the case would not be adjourned and the same would be decided.

Order Date :- 22.11.2011

SRY