Smt. Paramila Devi vs State Of U.P. And Others
2012 Latest Caselaw 5133 ALL

Citation : 2012 Latest Caselaw 5133 ALL
Judgement Date : 15 October, 2012

Allahabad High Court

Smt. Paramila Devi vs State Of U.P. And Others on 15 October, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 20340 of 2011
 

 
Petitioner :- Smt. Paramila Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Kamlesh Kr. Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Restoration Application

Reasons mentioned for recalling the order dated 07.04.2011 constitute sufficient cause, as such order dated 07.04.2011 is recalled and the writ petition is restored to its original number and is directed to be listed in the next cause list.

Order Date :- 15.10.2012

SRY

Case :- WRIT - A No. - 20340 of 2011

Petitioner :- Smt. Paramila Devi

Respondent :- State Of U.P. And Others

Petitioner Counsel :- Kamlesh Kr. Tripathi

Respondent Counsel :- C.S.C.

Hon'ble V.K. Shukla,J.

In view of the order of date passed on Restoration Application, the order dated 07.04.2011 stands recalled and the writ petition stands restored to its original number.

List the petition in the next cause list.

Order Date :- 15.10.2012

SRY