Brijesh Kumar Gupta vs State Of U.P. And Others
2012 Latest Caselaw 4866 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 10919 of 2009
 

 
Petitioner :- Brijesh Kumar Gupta
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rashtrapati Khare,Neeru Srivastava
 
Respondent Counsel :- C.S.C.,Siddharth Verma
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Pankaj Naqvi,J.

Re: Restoration Application No. 241072 of 2012.

This is an application for recall of the order dated 18.07.2011, by which the writ petition was dismissed for non-prosecution.  Heard learned counsel for the applicant.  Application is allowed.  Order dated 18.07.2011 is recalled.  Writ petition is restored to its original number.

Order Date :- 8.10.2012

Chandra

Hon'ble Ashok Bhushan,J.

Hon'ble Pankaj Naqvi,J.

Re: Delay Condonation Application No. 241071 of 2012.

Cause shown is sufficient.  Application is allowed.  Delay is condoned.

Order Date :- 8.10.2012

Chandra

Hon'ble Ashok Bhushan,J.

Hon'ble Pankaj Naqvi,J.

Restored.

For order, see our order of even date, passed in Restoration Application No. 241072/2012.

List before appropriate Bench.

Order Date :- 8.10.2012

Chandra