Siftey Hasan vs State Of U.P. & Others
2012 Latest Caselaw 4483 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 19607 of 1993
 
Petitioner :- Siftey Hasan
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ch.N.A.Khan
 
Respondent Counsel :- Sc,Irshad Ali
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Recall/Restoration application.

Cause shown is sufficient. The application is allowed. The order dated 17.8.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 25.9.2012

OP

Case :- WRIT - A No. - 19607 of 1993

Petitioner :- Siftey Hasan

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Ch.N.A.Khan

Respondent Counsel :- Sc,Irshad Ali

Hon'ble Rajes Kumar,J.

The order dated 17.8.2012 is recalled. 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. - 19607 of 1993

Petitioner :- Siftey Hasan

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Ch.N.A.Khan

Respondent Counsel :- Sc,Irshad Ali

Hon'ble Rajes Kumar,J.

List in the next cause list before the appropriate Bench. 

Order Date :- 25.9.2012

OP