Surya Nath Rai vs State Of U.P. & Others
2015 Latest Caselaw 2863 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Re: Civil Misc. Recall/Restoration Application No. 243976 of 2015 along with Delay Condonation Application No. 243970 of  2015: 
 
In
 
Case :- WRIT - A No. - 31942 of 2009
 

 
Petitioner :- Surya Nath Rai
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Sunil Kumar Srivastava,Ashok Khare,Bimal Prasad
 
Counsel for Respondent :- C.S.C.,K.S.Kushwaha
 

 
Hon'ble Yashwant Varma,J.

This petition came to be dismissed for want of prosecution on 16 April 2015. The cause shown and disclosed in the Affidavits filed in support of the Delay Condonation Application as well as the Restoration Application is found to be sufficient.

Accordingly, the applications are allowed.

The delay in filing the Restoration Application is condoned. The order dated 16 April 2015 is hereby recalled. The writ petition is restored to its original number to be listed before the appropriate Court in due course.

Order Date :- 1.10.2015

Arun K. Singh

Case :- WRIT - A No. - 31942 of 2009

Hon'ble Yashwant Varma,J.

Delay Condonation Application is allowed.

For orders, see order of the date passed on the Restoration Application.

Order Date :- 1.10.2015

Arun K. Singh(D.C. Appln. No. 243970/15)

Case :- WRIT - A No. - 31942 of 2009

Hon'ble Yashwant Varma,J.

Restored.

For orders, see order of the date passed on the Restoration Application.

Order Date :- 1.10.2015

Arun K. Singh