Asharfi Lal vs State Of U.P. And Others
2013 Latest Caselaw 367 ALL

Citation : 2013 Latest Caselaw 367 ALL
Judgement Date : 4 April, 2013

Allahabad High Court

Asharfi Lal vs State Of U.P. And Others on 4 April, 2013

Bench: Ashok Bhushan, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 20033 of 2009
 

 
Petitioner :- Asharfi Lal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Atul Kr. Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Mrs. Sunita Agarwal,J.

Delay Condonation Application No.119551 of 2012

Restoration Application No.119553 of 2012

The applicant has prayed for recall of order dated 29.6.2009 by which order the writ petition was dismissed for non-prosecution.

Sufficient cause has been shown to recall the order dated 29.6.2009. The order dated 29.6.2009 is recalled. Both the above applications are allowed.

The writ petition is restored to its original number.

Order Date :- 4.4.2013

P.P.

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