Mahesh Chandra Saxena vs State Of U.P. Thru' Secy. ...
2015 Latest Caselaw 3909 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Civil Misc. Delay Condonation Application No. 302105 of 2010
 
IN
 
Case :- WRIT - A No. - 4422 of 2004
 
Petitioner :- Mahesh Chandra Saxena
 
Respondent :- State Of U.P. Thru' Secy. Transport Lucknow And Others
 
Counsel for Petitioner :- Brijesh Yadav,M.B. Mathur,R.C.Saxena
 
Counsel for Respondent :- C.S.C.,Samir Sharma
 

 
Hon'ble Abhinava Upadhya,J.

There is delay of more than one year in filing the restoration application.

Issue notice to the respondents, for which steps shall be taken within a week.

List after service of notice.

Order Date :- 4.11.2015

Lbm/-

Civil Misc. Restoration Application No. 302106 of 2010

IN

Case :- WRIT - A No. - 4422 of 2004

Petitioner :- Mahesh Chandra Saxena

Respondent :- State Of U.P. Thru' Secy. Transport Lucknow And Others

Counsel for Petitioner :- Brijesh Yadav,M.B. Mathur,R.C.Saxena

Counsel for Respondent :- C.S.C.,Samir Sharma

Hon'ble Abhinava Upadhya,J.

Issue notice to the respondents, for which steps shall be taken within a week.

List after service of notice.

Order Date :- 4.11.2015

Lbm/-