Raj Narain Shukla vs State Of U.P. & Others
2015 Latest Caselaw 2735 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 
Re: Civil Misc. Restoration Application No. 295443 of 2015:
 
In
 
Case :- WRIT - A No. - 10064 of 2009
 

 
Petitioner :- Raj Narain Shukla
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Sushil Kr. Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the applicant/petitioner and the learned Standing Counsel.

This petition came to be dismissed for want of prosecution on 20 August 2015. The cause shown and disclosed in the Affidavit filed in support of the Restoration Application is sufficient. Accordingly, the order of the Court dated 20 August 2015 shall stand recalled. The writ petition shall stand restored to its original number to be listed before the appropriate Court in the next cause list.

Order Date :- 28.9.2015

Arun K. Singh

Case :- WRIT - A No. - 10064 of 2009

Hon'ble Yashwant Varma,J.

Restored.

For orders, see order passed on the Restoration Application No. 295443 of 2015.

Order Date :- 28.9.2015

Arun K. Singh