Surendra Kumar vs State Of U.P. And Others
2014 Latest Caselaw 8664 ALL

Citation : 2014 Latest Caselaw 8664 ALL
Judgement Date : 14 November, 2014

Allahabad High Court

Surendra Kumar vs State Of U.P. And Others on 14 November, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 10964 of 1996
 

 
Petitioner :- Surendra Kumar
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Ashok Khare,Ajit Kumar,H.N. Sharma,H.P. Singh,Hari Shankar,Rakesh Agrahari
 
Counsel for Respondent :- S.C.,Vinod Sinha
 

 
Hon'ble Rajan Roy,J.

Heard.

This is an application to recall the order dated 1.7.2014 by which writ petition was dismissed for want of prosecution

Cause shown is sufficient.

Application is allowed.

Accordingly, the order dated 1.7.2014 is recalled and the writ petition is restored to its original number.

List in the next cause list.

Order Date :- 14.11.2014

M.A.A.

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