Smt. Meena Quraishi And Another vs State Of U.P. And Others
2015 Latest Caselaw 1406 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 35647 of 2010
 

 
Petitioner :- Smt. Meena Quraishi And Another
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Vivek Saran
 
Counsel for Respondent :- C.S.C.,H.V. Srivastava
 

 
Hon'ble Vivek Kumar Birla,J.

Re. :- Civil Misc. Delay Condonation Application No. 363994 of 2014

Heard learned counsel for the applicant and learned Standing Counsel for the respondents.

No counter affidavit has been filed by any of the respondents to the restoration / recall application. Cause shown for the delay in filing the restoration application is sufficient. This application is allowed and the delay in the filing the restoration application is condoned. The restoration application also stands allowed. The order dated 25.8.2014 is recalled. The writ petition is restored to its original number.

List before the appropriate Bench after three weeks.

Order Date : 22.7.2015

M.Zaid

.............

Case :- WRIT - A No. - 35647 of 2010

Petitioner :- Smt. Meena Quraishi And Another

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Vivek Saran

Counsel for Respondent :- C.S.C.,H.V. Srivastava

Hon'ble Vivek Kumar Birla,J.

Re. :- Civil Misc. Restoration/ Recall Application No. 363997 of 2014

The application is allowed.

For orders, see my order of date passed on delay condonation application no. 363994 of 2014.

Order Date : 22.7.2015

M.Zaid

......

Case :- WRIT - A No. - 35647 of 2010

Petitioner :- Smt. Meena Quraishi And Another

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Vivek Saran

Counsel for Respondent :- C.S.C.,H.V. Srivastava

Hon'ble Vivek Kumar Birla,J.

The writ petition is restored.

For orders, see my order of date passed on Delay Condonation Application No. 363994 of 2014.

Order Date :- 22.7.2015

M. Zaid