Ajay Yadav vs State Of U.P.Thru.It'S ...
2012 Latest Caselaw 6226 ALL

Citation : 2012 Latest Caselaw 6226 ALL
Judgement Date : 20 December, 2012

Allahabad High Court

Ajay Yadav vs State Of U.P.Thru.It'S ... on 20 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 33717 of 2012
 

 
Petitioner :- Ajay Yadav
 
Respondent :- State Of U.P.Thru.It'S Prin.Secy. And Others
 
Petitioner Counsel :- A.P.Tewari,P.S.Sharma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The order dated 23.8.2012 is recalled. The writ petition is restored to its original number.

The application is allowed.

Order Date :- 20.12.2012

Hon'ble Rajes Kumar,J.

The order dated 23.8.2012 is recalled. The writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 20.12.2012

Hon'ble Rajes Kumar,J.

List on 7.1.2013.

Office is directed to comply with the order dated 1.8.2012.

Order Date :- 20.12.2012