Sneh Lata Pal Another vs State Of U.P. Thru' Principal ...
2012 Latest Caselaw 2875 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 28277 of 2008
 

 
Petitioner :- Sneh Lata Pal Another
 
Respondent :- State Of U.P. Thru' Principal Secy. & Others
 
Petitioner Counsel :- S.K. Chaubey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Ram Surat Ram (Maurya),J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

The delay in filing the present restoration application  has sufficiently been explained in the affidavit filed in support of the application seeking condonation of delay. The delay is hereby condoned. The restoration application  be treated as having been filed within limitation. The application is allowed.

Order Date :- 13.7.2012

mt

Case :- WRIT - C No. - 28277 of 2008

Petitioner :- Sneh Lata Pal Another

Respondent :- State Of U.P. Thru' Principal Secy. & Others

Petitioner Counsel :- S.K. Chaubey

Respondent Counsel :- C.S.C.

Hon'ble R.K. Agrawal,J.

Hon'ble Ram Surat Ram (Maurya),J.

Civil Misc. Restoration  Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The order dated 28.10.2010 passed by this Court in dismissing the writ petition for want of prosecution is hereby recalled and the writ petition is restored to its original number. List before the appropriate Bench. It shall not be treated as tied up or part heard with this Bench.  The application is allowed.

Order Date :- 13.7.2012

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Case :- WRIT - C No. - 28277 of 2008

Petitioner :- Sneh Lata Pal Another

Respondent :- State Of U.P. Thru' Principal Secy. & Others

Petitioner Counsel :- S.K. Chaubey

Respondent Counsel :- C.S.C.

Hon'ble R.K. Agrawal,J.

Hon'ble Ram Surat Ram (Maurya),J.

Restored.

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

Order Date :- 13.7.2012

mt