Haneef Ahmad vs State Of U.P. And Others
2012 Latest Caselaw 648 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 75244 of 2010
 

 
Petitioner :- Haneef Ahmad
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- T. A. Khan
 
Respondent Counsel :- C. S. C.,Suresh Chandra Dwivedi,T.I. Khan
 

 
Hon'ble Sudhir Agarwal,J.

Mr T.A. Khan appears for the applicant and learned Standing Counsel appears for respondent nos. 1 to 4. None appears for respondent nos. 5, 6 and 7, though the name of Mr T.I. Khan and Mr. SC Dwivedi is shown in the cause-list for the respondents.

This is an application for recall of my order dated 1.4.2011, whereby the writ petition has been dismissed for want of prosecution.

The reason shown for the absence of the learned counsel has been explained satisfactorily.

The aforesaid order dated 1.4.11 is recalled. The petition is restored to its original number.

Let this matter be listed on 15.5.2012, on which date the respondents shall comply with the order of this Court dated 23.12.2010 and shall produce the record before this Court, as already directred.

The restoration application stands allowed.

Order Date :- 23.4.2012

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