M.P. Srivastava vs B.H.U.Varanasi & Others
2016 Latest Caselaw 4185 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 17335 of 1997
 

 
Petitioner :- M.P. Srivastava
 
Respondent :- B.H.U.Varanasi & Others
 
Counsel for Petitioner :- M.M.Sahai,Vinod Kumar Srivastava
 
Counsel for Respondent :- V.K.Upadhyay,Ajit Kr.Singh,Pankaj Naqvi,S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.83357 of 2016.

Heard.

Cause has been sufficiently explained in paragraph nos. 8 and 10 of the affidavit. The restoration application is allowed. Order dated 26.02.2016 is recalled and the writ petition is restored to its original number.

Order Date :- 13.7.2016

AU

Case :- WRIT - A No. - 17335 of 1997

Petitioner :- M.P. Srivastava

Respondent :- B.H.U.Varanasi & Others

Counsel for Petitioner :- M.M.Sahai,Vinod Kumar Srivastava

Counsel for Respondent :- V.K.Upadhyay,Ajit Kr.Singh,Pankaj Naqvi,S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

Restored.

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

Order Date :- 13.7.2016

AU

Case :- WRIT - A No. - 17335 of 1997

Petitioner :- M.P. Srivastava

Respondent :- B.H.U.Varanasi & Others

Counsel for Petitioner :- M.M.Sahai,Vinod Kumar Srivastava

Counsel for Respondent :- V.K.Upadhyay,Ajit Kr.Singh,Pankaj Naqvi,S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

List before appropriate bench.

Order Date :- 13.7.2016

AU