Rishi Kumar Sharma vs State Of U.P. & Others
2012 Latest Caselaw 582 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - C No. - 45578 of 2007
 

 
Petitioner :- Rishi Kumar Sharma
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- M. Chaturvedi,S.N. Pandey
 
Respondent Counsel :- C.S.C.,Gopal Misra
 

 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Restoration Application No. 248791 of 2011

List revised. None is present on behalf of the respondents to oppose the restoration application.

Cause shown is sufficient.

The order dated 21.4.2011dismissing the writ petition in default is recalled. The delay in filing the restoration application is condoned.

The writ petition is restored to its original number.

List before appropriate Bench, in the next cause list.

Order Date :- 20.4.2012

MK/

Hon'ble Prakash Krishna,J.

Order on writ petition.

Restored.

For order, see order of date passed on restoration application.

Order Date :- 20.4.2012

MK/

Hon'ble Prakash Krishna,J.

Order on delay condonation application.

Delay condoned.

For order, see order of date passed on restoration application.

Order Date :- 20.4.2012

MK/