Smt. Madhu Rani vs State Of U.P.
2012 Latest Caselaw 4914 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 24427 of 1993
 
Petitioner :- Smt. Madhu Rani
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- B.K.Srivastava
 
Respondent Counsel :- S.C.
 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Cause shown is sufficient. The application is allowed. The delay in filing the restoration application is condoned.

Order Date :- 8.10.2012

OP

Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 2.11.2011 is recalled. The writ petition is restored to its original number.

Order Date :- 8.10.2012

OP

Hon'ble Rajes Kumar,J.

The order dated 2.11.2011 is recalled. The writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 8.10.2012

OP

Hon'ble Rajes Kumar,J.

List in the next cause list before the appropriate Bench. It may not be treated as tied up or part heard to this Bench. 

Order Date :- 8.10.2012

OP