Anwar Ulhoda vs State Of U.P. And 2 Others
2012 Latest Caselaw 593 ALL

Citation : 2012 Latest Caselaw 593 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Anwar Ulhoda vs State Of U.P. And 2 Others on 20 April, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - C No. - 64381 of 2008
 

 
Petitioner :- Anwar Ulhoda
 
Respondent :- State Of U.P. And 2 Others
 
Petitioner Counsel :- D.S. Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Restoration Application No. 80059 of 2012

Heard the learned counsel for the parties.

Cause shown is sufficient.

The order dated 21.4.2009 dismissing the writ petition in default is recalled. The delay in filing the application is condoned.

The writ petition is restored to its original number.

List before appropriate Bench, in the next cause list.

(Prakash Krishna,J)

Order Date :- 20.4.2012

MK/

Hon'ble Prakash Krishna,J.

Order on writ petition.

Restored.