Maya Ram vs State Of U.P. & Anr.
2014 Latest Caselaw 513 ALL

Citation : 2014 Latest Caselaw 513 ALL
Judgement Date : 3 April, 2014

Allahabad High Court

Maya Ram vs State Of U.P. & Anr. on 3 April, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 35129 of 2010
 

 
Petitioner :- Maya Ram
 
Respondent :- State Of U.P. & Anr.
 
Counsel for Petitioner :- D.K. Srivastava
 
Counsel for Respondent :- C.S.C.,Anuj Kumar,B.N. Pandey
 

 
Hon'ble Ran Vijai Singh,J.

Civil Misc. Restoration Application No. 17801 of 2014.

Heard Sri D.K.Srivastava, learned counsel for the petitioner and the learned standing counsel for the respondents.

This is an application to recall the order dated 6.1.2014 by which the writ petition was dismissed for want of prosecution. Cause shown is sufficient. The order dated 6.1.2014 dismissing the writ petition for want of prosecution is recalled. The writ petition is restored to its original number.

The application is allowed.

Order Date :- 3.4.2014

samz

Hon'ble Ran Vijai Singh ,J.

Restored.

For order see order of date passed on restoration application.

Order Date :- 3.4.2014

samz