Yogesh Kumar vs State Of U.P. & Others
2011 Latest Caselaw 6012 ALL

Citation : 2011 Latest Caselaw 6012 ALL
Judgement Date : 22 November, 2011

Allahabad High Court

Yogesh Kumar vs State Of U.P. & Others on 22 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 16950 of 2009
 

 
Petitioner :- Yogesh Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Santosh Kr. Srivastava,Smt. Alka Srivastava
 
Respondent Counsel :- C.S.C.,K.M. Mishra
 

 
Hon'ble V.K. Shukla,J.

RESTORATION APPLICATION

Present matter has been taken up as mentioned case for restoration. The cause mentioned in the accompanying affidavit has been perused by this Court. As for the fault of the counsel, the client should not be made to suffer, and here the case of the counsel is that at the point of time when this case was taken up, counsel had been arguing in another case. Thus, the cause mentioned constitutes sufficient cause. The Restoration application is allowed. The order dated 04.05.2011 is recalled. The writ petition is restored to its original number.

Order Date :- 22.11.2011

SRY

Download the LatestLaws.com Mobile App