Mitra Shankar Verma And Another vs State Of U.P. And Others
2013 Latest Caselaw 4801 ALL

Citation : 2013 Latest Caselaw 4801 ALL
Judgement Date : 31 July, 2013

Allahabad High Court

Mitra Shankar Verma And Another vs State Of U.P. And Others on 31 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 
Case :- WRIT - A No. - 43263 of 2005
 
Petitioner :- Mitra Shankar Verma And Another
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Swarn Kumar Srivastava,Anil Kumar Srivastava
 
Counsel for Respondent :- S.S.C.,Ajay Singh,Pnaqyi,V.K. Upadhyay
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Recall Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 1.7.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 31.7.2013

Hon'ble Rajes Kumar,J.

The order dated 1.7.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on recall application.

Order Date :- 31.7.2013

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 :- 31.7.2013

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Mitra Shankar Verma And Another vs State Of U.P. And Others
2013 Latest Caselaw 4801 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Mitra Shankar Verma And Another vs State Of U.P. And Others2013 Latest Caselaw 4801 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Mitra Shankar Verma And Another vs State Of U.P. And Others
2013 Latest Caselaw 4801 ALL