Rajendra Pal Singh vs State Of U.P. And Others
2014 Latest Caselaw 7665 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 17416 of 2011
 
Petitioner :- Rajendra Pal Singh
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- B.L. Yadav
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.Restoration/Recall Application No. 244597 of 2014)

Heard learned counsel for the parties.

Cause shown is sufficient to recall the order dated 3.7.2014.

The application is, accordingly, allowed. The order dated 3.7.2014 dismissing the writ petition  for want of prosecution is hereby recalled and the petition is restored to its original number.

List the petition in the next cause list before appropriate Court. It shall not be treated as tied up or part heard to this Bench.

Order Date :- 17.10.2014

SKM   

Case :- WRIT - A No. - 17416 of 2011

Petitioner :- Rajendra Pal Singh

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- B.L. Yadav

Counsel for Respondent :- C. S. C.

Hon'ble Abhinava Upadhya,J.

(Order on  the petition)

The petition is restored to its original number.

For details see my order of date passed on the Restoration/Recall Application dated 28.7.2014.

Order Date :- 17.10.2014

SKM