Niranjan Singh vs State Of U.P. & Others
2013 Latest Caselaw 22 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 30687 of 1993
 
Petitioner :- Niranjan Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Ashok Kumar,R.K.Rathore,Saumitra Singh
 
Respondent Counsel :- 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 31.1.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 22.3.2013

OP

Case :- WRIT - A No. - 30687 of 1993

Petitioner :- Niranjan Singh

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Ashok Kumar,R.K.Rathore,Saumitra Singh

Respondent Counsel :- S.C.

Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

The order dated 31.1.2013 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. - 30687 of 1993

Petitioner :- Niranjan Singh

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Ashok Kumar,R.K.Rathore,Saumitra Singh

Respondent Counsel :- S.C.

Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

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