Smt. Lalti Singh vs State Of U.P. And Others
2012 Latest Caselaw 5016 ALL

Citation : 2012 Latest Caselaw 5016 ALL
Judgement Date : 10 October, 2012

Allahabad High Court

Smt. Lalti Singh vs State Of U.P. And Others on 10 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 39847 of 2003
 

 
Petitioner :- Smt. Lalti Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ganga Prasad,Gautam Baghel,P.K.Pandey,P.S.Baghel,P.S.Chauhan,U.C.Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 16.7.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 10.10.2012

Hon'ble Rajes Kumar,J.

The order dated 16.7.2012 is recalled. The writ petition is restored to its original number.

For orders, see order of date passed on restoration application.

Order Date :- 10.10.2012

Hon'ble Rajes Kumar,J.

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

Order Date :- 10.10.2012