Bharat Yadav vs State Of U.P. And Others
2014 Latest Caselaw 1735 ALL

Citation : 2014 Latest Caselaw 1735 ALL
Judgement Date : 14 May, 2014

Allahabad High Court

Bharat Yadav vs State Of U.P. And Others on 14 May, 2014

Bench: Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 2445 of 2006
 

 
Petitioner :- Bharat Yadav
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Bijendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

In Re: Civil Misc. Restoration Application No. 107637 of 2014.

The application for restoration of the writ petition filed by the petitioner is within time. In absence of any objection by the respondent , the application is allowed.

In Re: Writ Petition.

Writ petition is restored to its original number.

As the writ petition is restored, interim order shall also be restored.

Order Date :- 14.5.2014

aks

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