Citation : 2016 Latest Caselaw 4134 ALL
Judgement Date : 12 July, 2016
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 59 Case :- WRIT - A No. - 20642 of 1997 Petitioner :- Harikant Misra Respondent :- State Of U.P. & Others Counsel for Petitioner :- Sheo Shankar Tripathi,A.K. Mishra,H.C. Dwivedi,S.K. Mishra Counsel for Respondent :- S.C. Hon'ble Pradeep Kumar Singh Baghel,J.
Civil Misc. Restoration Application No.92949 of 2016.
Heard.
Sufficient cause has been shown in paragraph nos.2 and 7. The order dated 03.03.2016 is recalled and the writ petition is restored to its original number.
Order Date :- 12.7.2016
AU
Case :- WRIT - A No. - 20642 of 1997
Petitioner :- Harikant Misra
Respondent :- State Of U.P. & Others
Counsel for Petitioner :- Sheo Shankar Tripathi,A.K. Mishra,H.C. Dwivedi,S.K. Mishra
Counsel for Respondent :- S.C.
Hon'ble Pradeep Kumar Singh Baghel,J.
List before appropriate bench.
Order Date :- 12.7.2016
AU
Case :- WRIT - A No. - 20642 of 1997
Petitioner :- Harikant Misra
Respondent :- State Of U.P. & Others
Counsel for Petitioner :- Sheo Shankar Tripathi,A.K. Mishra,H.C. Dwivedi,S.K. Mishra
Counsel for Respondent :- S.C.
Hon'ble Pradeep Kumar Singh Baghel,J.
Restored.
For orders, see my order of date passed on restoration application.
Order Date :- 12.7.2016
AU
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