Gram Sabha Gram Dadupur ... vs State Of U.P. & 2 Others
2014 Latest Caselaw 8934 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 36002 of 2013
 
Petitioner :- Gram Sabha Gram Dadupur Payindapur,Moradabad
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Rajesh Yadav
 
Counsel for Respondent :- C. S. C.,Aditya Rana,Ravi Shukla
 

 
Hon'ble Mahesh Chandra Tripathi,J.

(Order on Restoration Application No. 191276 of 2014)

This is an application praying for recall of the order dated 23.05.2014, by which order the writ petition was dismissed for want of prosecution.

Cause shown in the recall application is bonafidey.

Application is allowed.

The order dated 23.05.2014 is hereby recalled and the writ petition is restored to its original number.

List in the next cause list.

Interim order, if any, is extended till the next date of listing.

Order Date :- 20.11.2014/VKG

Case :- WRIT - C No. - 36002 of 2013

Petitioner :- Gram Sabha Gram Dadupur Payindapur,Moradabad

Respondent :- State Of U.P. & 2 Others

Counsel for Petitioner :- Rajesh Yadav

Counsel for Respondent :- C. S. C.,Aditya Rana,Ravi Shukla

Hon'ble Mahesh Chandra Tripathi,J.

Restored.

For orders, see order of date passed on C.M. Restoration Application No. 191276 of 2014.

Order Date :- 20.11.2014/VKG