Awadhendra Tiwari vs State Of U.P. & Others
2014 Latest Caselaw 8842 ALL

Citation : 2014 Latest Caselaw 8842 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

Awadhendra Tiwari vs State Of U.P. & Others on 19 November, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 69548 of 2011
 

 
Petitioner :- Awadhendra Tiwari
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Shailendra,S.M. Upadhyay,Santosh Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

This is an application to recall the order dated 30.10.2014 by which the writ petition was dismissed for want of prosecution.

The application is with time.

Cause shown is sufficient.

Application is allowed.

Accordingly, the order dated 30.10.2014 is recalled and the writ petition is restored to its original number.

Order Date :- 19.11.2014

M.A.A.

Download the LatestLaws.com Mobile App