Kaushal Kishore Mishra vs State Of U.P. And Others
2014 Latest Caselaw 464 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 26823 of 2006
 
Petitioner :- Kaushal Kishore Mishra
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Rajeshwar Tiwari,Raghvendra Tripathi
 
Counsel for Respondent :- C.S.C.,M.A. Qadeer
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Delay Condonation Application.

Heard.

Cause shown is sufficient.  The application is allowed. The delay in filing the restoration application is condoned. 

Order Date :- 2.4.2014

OP

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Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Restoration Application.

Heard.

Cause shown is sufficient.  The application is allowed. The order dated 16.9.2013 is recalled and the writ pettion is restored to its original number.

Order Date :- 2.4.2014

OP 

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Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

The order dated 16.9.2013 is recalled and the writ pettion is restored to its original number.

For order see order of date passed on restoration application. 

Order Date :- 2.4.2014

OP