Rashid Ali Khan vs State Of U.P. And Others
2014 Latest Caselaw 872 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 45974 of 2004
 
Petitioner :- Rashid Ali Khan
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Vinod Kumar Rai
 
Counsel for Respondent :- C.S.C.,R.S. Upadhyay,S.C. Pandey,Sudhakar Upadhyay
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.(Restoration) Application No. 10306 of 2014)

Heard.

Cause shown is sufficient to recall the order dated 18.12.2013.

The application is, accordingly, allowed. The order dated 18.12.2013 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 :- 15.4.2014

SKM    

Case :- WRIT - A No. - 45974 of 2004

Petitioner :- Rashid Ali Khan

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Vinod Kumar Rai

Counsel for Respondent :- C.S.C.,R.S. Upadhyay,S.C. Pandey,Sudhakar Upadhyay

Hon'ble Abhinava Upadhya,J.

(Order on the petition)

The petition is restored to its original number.

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

Order Date :- 15.4.2014

SKM