Ram Lakhan Singh vs State Of U.P.And Others
2016 Latest Caselaw 5230 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 49692 of 2012
 
Petitioner :- Ram Lakhan Singh
 
Respondent :- State Of U.P.And Others
 
Counsel for Petitioner :- Rajeev Kumar Srivastava,Neeraj Tripathi
 
Counsel for Respondent :- C.S.C.,A.K.Yadav
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.239301 of 2015.

Heard.

The petitioner has shown cause in paragraph nos. 3 and 4 of the affidavit filed in support of the restoration application.

The restoration application is allowed. Order dated 01.07.2015 is recalled and the writ petition is restored to its original number.

Order Date :- 16.8.2016

AU

Case :- WRIT - A No. - 49692 of 2012

Petitioner :- Ram Lakhan Singh

Respondent :- State Of U.P.And Others

Counsel for Petitioner :- Rajeev Kumar Srivastava,Neeraj Tripathi

Counsel for Respondent :- C.S.C.,A.K.Yadav

Hon'ble Pradeep Kumar Singh Baghel,J.

Restored.

For orders, see my order of date passed on restoration application.

Order Date :- 16.8.2016

AU

Case :- WRIT - A No. - 49692 of 2012

Petitioner :- Ram Lakhan Singh

Respondent :- State Of U.P.And Others

Counsel for Petitioner :- Rajeev Kumar Srivastava,Neeraj Tripathi

Counsel for Respondent :- C.S.C.,A.K.Yadav

Hon'ble Pradeep Kumar Singh Baghel,J.

List before appropriate bench.

Order Date :- 16.8.2016

AU