Smt. Parwati vs State Of U.P. And Others
2014 Latest Caselaw 2753 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 
Case :- WRIT - C No. - 50526 of 1999
 
Petitioner :- Smt. Parwati
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Mangala Prasad,M.C. Singh,S.P.Singh
 
Counsel for Respondent :- C.S.C.,V.K. Singh
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.Delay  Condonation  Application No. 334968 of 2013)

Heard.

This is an application for condoning the delay in filing the recall application. The delay has satisfactorily been explained in the affidavit filed in support of the delay condonation application.

The application is, accordingly, allowed and the delay is hereby condoned. 

Order Date :- 9.7.2014

SKM  

Case :- WRIT - C No. - 50526 of 1999

Petitioner :- Smt. Parwati

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Mangala Prasad,M.C. Singh,S.P.Singh

Counsel for Respondent :- C.S.C.,V.K. Singh

Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.Recall Application No. 334973 of 2013)

Heard.

Cause shown is sufficient to recall the orders dated 3.7.2013 and 11.1.2013.

The application is, accordingly, allowed. The order dated 3.7.2013 rejecting the recall application dated 8.2.2012  and the order dated 11.1.2013 dismissing the writ petition  for want of prosecution are hereby recalled and the petition is restored to its original number.

List the petition in the next cause list before appropriate Court.

Order Date :- 9.7.2014

SKM  

Case :- WRIT - C No. - 50526 of 1999

Petitioner :- Smt. Parwati

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Mangala Prasad,M.C. Singh,S.P.Singh

Counsel for Respondent :- C.S.C.,V.K. Singh

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 :- 9.7.2014

SKM