Raj Veer Singh vs State Of U.P. And Others
2014 Latest Caselaw 792 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 43281 of 2004
 
Petitioner :- Raj Veer Singh
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Ram Raj,Chandan Sharma,O.P.Gupta,Rajesh Kumar
 
Counsel for Respondent :- C.S.C.,Prem Chandra
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.Recall/Restoration Application dated 1.12.2013)

Heard.

Learned counsel for the applicant-petitioner submits that the restoration application has been filed within time.

Cause shown is sufficient to recall the order dated 8.11.2013.

The application is, accordingly, allowed. The order dated 8.11.2013 dismissing the writ petition  for want of prosecution is hereby recalled and the petition is restored to its original number.

List the petition in the next cause list before appropriate Court. It shall not be treated as tied up or part heard to this Bench.

Order Date :- 10.4.2014

SKM   

Case :- WRIT - A No. - 43281 of 2004

Petitioner :- Raj Veer Singh

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Ram Raj,Chandan Sharma,O.P.Gupta,Rajesh Kumar

Counsel for Respondent :- C.S.C.,Prem Chandra

Hon'ble Abhinava Upadhya,J.

(Order on the writ petition)

The petition is restored to its original number.

For details see my order of date passed on the Restoration Application.

Order Date :- 10.4.2014

SKM