Hari Shanker Patel vs State Of U.P. & Others
2013 Latest Caselaw 4379 ALL

Citation : 2013 Latest Caselaw 4379 ALL
Judgement Date : 19 July, 2013

Allahabad High Court

Hari Shanker Patel vs State Of U.P. & Others on 19 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 18098 of 1996
 

 
Petitioner :- Hari Shanker Patel
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- M.K. Tiwari,Rajendra Kumar Tandon
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 29.1.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 19.7.2013

Hon'ble Rajes Kumar,J.

The order dated 29.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 19.7.2013

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 :- 19.7.2013