Raghuraj Singh vs The State Of U.P. And Others
2012 Latest Caselaw 4482 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 61933 of 2011
 
Petitioner :- Raghuraj Singh
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Om Prakash Lahia
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Recall/Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 31.10.2011 is recalled and the writ petition is restored to its original number.

Order Date :- 25.9.2012

OP

Case :- WRIT - A No. - 61933 of 2011

Petitioner :- Raghuraj Singh

Respondent :- The State Of U.P. And Others

Petitioner Counsel :- Om Prakash Lahia

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

The order dated 31.10.2011 is recalled and the writ petition is restored to its original number.

For order see order of date passed on recall/restoration application.

Order Date :- 25.9.2012

OP

Case :- WRIT - A No. - 61933 of 2011

Petitioner :- Raghuraj Singh

Respondent :- The State Of U.P. And Others

Petitioner Counsel :- Om Prakash Lahia

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

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

Order Date :- 25.9.2012

OP