Jagdish vs State Of U.P. And Others
2013 Latest Caselaw 2230 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - C No. - 6387 of 2006
 

 
Petitioner :- Jagdish
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- D.C. Singh
 
Respondent Counsel :- C.S.C.,Jai Singh
 

 
Hon'ble Dilip Gupta,J.

Civil Misc. Delay Condonation Application No.74358 of 2011

I have heard learned counsel for the parties.

In view of the averments made in the affidavit filed in support of the  application under Section 5 of the Limitation Act, I am satisfied that the applicant/petitioner was prevented by sufficient cause from preferring the application within the period of limitation. The application is, accordingly, allowed.

Civil Misc. Restoration/Recall Application No.74360 of 2011

This is an application for recalling the order dated 22nd July, 20111 by which the writ petition has been dismissed against respondent no.7 as steps for service of notice on the said respondent had not been taken.

I have heard learned counsel for the petitioner/applicant.

In view of the averments made in the affidavit filed in support of the  application, the application is allowed and the order dated 22nd July, 2011 is recalled.

Order Date :- 16.5.2013

SK