Gaya Chandra Prasad vs State Of U.P. And Others
2014 Latest Caselaw 9766 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 19438 of 2009
 
Petitioner :- Gaya Chandra Prasad
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Rajeshwar Singh,R.K.Singh
 
Counsel for Respondent :- C.S.C.,Smt. Archana Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.

(Order on Restoration Application No. 274443 of 2011)

This is an application praying for recall of the order dated 29.04.2011, by which order the writ petition was dismissed for want of prosecution.

Cause shown in the recall application is bonafidey.

Application is allowed.

The order dated 29.04.2011 is hereby recalled and the writ petition is restored to its original number.

List in the next cause list.

Order Date :- 9.12.2014

VKG

Case :- WRIT - C No. - 19438 of 2009

Petitioner :- Gaya Chandra Prasad

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Rajeshwar Singh,R.K.Singh

Counsel for Respondent :- C.S.C.,Smt. Archana Singh

Hon'ble Mahesh Chandra Tripathi,J.

Restored.

For orders, see order of date passed on C.M. Restoration Application No. 274443 of 2011.

Order Date :- 9.12.2014

VKG

Case :- WRIT - C No. - 19438 of 2009

Petitioner :- Gaya Chandra Prasad

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Rajeshwar Singh,R.K.Singh

Counsel for Respondent :- C.S.C.,Smt. Archana Singh

Hon'ble Mahesh Chandra Tripathi,J.

(Order on Delay Condonation Application No. 274438 of 2011)

Heard.

Sufficient cause has been shown to condone the delay in filing the recall application.

Application is allowed.

Delay is condoned in filing the recall application.

Order Date :- 9.12.2014

VKG