Smt. Meenu Singh And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3160 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Restoration Application No. 52479 of 2013
 
In
 

 
Case :- MISC. BENCH No. - 3841 of 2013
 

 
Petitioner :- Smt. Meenu Singh And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Vishwanath Singh,Shailendra Singh Yadav
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioners is not present.

Heard learned A.G.A.

This application for restoration of the writ petiton has been filed.

From the perusal of the record it reveals that vide order dated 21.5.2013 this petition was dismissed for want of prosecution due to non appearance of the learned counsel for the petitioners.

Sufficient cause has been shown to recall the order dated 21.5.2013. Therefore, the order dated 21.5.2013 is recalled. The petition is restored to its original number.

Accordingly this application is allowed.

Order Date :- 15.7.2014

RPD/Restoration Appl.

Case :- MISC. BENCH No. - 3841 of 2013

Petitioner :- Smt. Meenu Singh And Anr.

Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.

Counsel for Petitioner :- Vishwanath Singh,Shailendra Singh Yadav

Counsel for Respondent :- Govt. Advocate

Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioners is not present.

Heard learned A.G.A.

The restoration application has been allowed today.

This writ petition has been filed with a prayer to direct the authority concerned  not to interfere into peaceful married life of the petitioners.

Considering the facts and circumstances of the case, it is directed that in case in the present case no FIR has been registered and petitioners appears before the S.P. Bahraich with regard to his grievances, the same shall be considered so that injustice may not be with the petitioner.

With the above direction, this petition is disposed of.

Order Date :- 15.7.2014

RPD/petition