Raj Nath Singh Yadav vs State Of U.P. And Others
2015 Latest Caselaw 1620 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 
Civil Misc. Restoration Application No. 187856 of 2014
 
IN
 
Case :- WRIT - A No. - 44078 of 2011
 

 
Petitioner :- Raj Nath Singh Yadav
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Jagdish Pathak
 
Counsel for Respondent :- C.S.C.,R.K.Singh,Ravesh Kumar Singh,Shivnath Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the applicant-petitioner.

The restoration application has been filed on 23.05.2014 by the learned counsel for the applicant-petitioner. 

Cause shown in the restoration application is sufficient.  The application is allowed.  The order dated 13.05.2014 dismissing the writ petition in default is recalled. The writ petition is restored to its original number.   The interim order, if any, is also revived. 

List in the next cause list.

Order Date :- 4.8.2015

M Zaid

Case :- WRIT - A No. - 44078 of 2011

Petitioner :- Raj Nath Singh Yadav

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Jagdish Pathak

Counsel for Respondent :- C.S.C.,R.K.Singh,Ravesh Kumar Singh,Shivnath Singh

Hon'ble Mahesh Chandra Tripathi,J.

For orders, see order of date passed on Civil Misc. Restoration Application No. 187856 of 2014.

Order Date :- 4.8.2015

M Zaid