Shashi Prakash Tripathi vs Supdt. Of Police, Banda And Others
2013 Latest Caselaw 21 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 1306 of 1997
 
Petitioner :- Shashi Prakash Tripathi
 
Respondent :- Supdt. Of Police, Banda And Others
 
Petitioner Counsel :- Kameshwar Singh
 
Respondent Counsel :- 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 28.1.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 22.3.2013

OP

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Case :- WRIT - A No. - 1306 of 1997

Petitioner :- Shashi Prakash Tripathi

Respondent :- Supdt. Of Police, Banda And Others

Petitioner Counsel :- Kameshwar Singh

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

The order dated 28.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application. 

Order Date :- 22.3.2013

OP

'

Case :- WRIT - A No. - 1306 of 1997

Petitioner :- Shashi Prakash Tripathi

Respondent :- Supdt. Of Police, Banda And Others

Petitioner Counsel :- Kameshwar Singh

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 :- 22.3.2013

OP