Smt. Chandrawati vs State Of U.P. And 2 Others
2016 Latest Caselaw 4193 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 6508 of 2016
 
Petitioner :- Smt. Chandrawati
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pramod Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Misra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.132724 of 2016

Heard.

Cause has been sufficiently explained in paragraph nos.3, 4 and 5 of the affidavit. Restoration application is allowed. Order dated 01.04.2016 is recalled and the writ petition is restored to its original number.

Order Date :- 13.7.2016

AU

Case :- WRIT - A No. - 6508 of 2016

Petitioner :- Smt. Chandrawati

Respondent :- State Of U.P. And 2 Others

Counsel for Petitioner :- Pramod Kumar Srivastava

Counsel for Respondent :- C.S.C.,Sunil Kumar Misra

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. - 6508 of 2016

Petitioner :- Smt. Chandrawati

Respondent :- State Of U.P. And 2 Others

Counsel for Petitioner :- Pramod Kumar Srivastava

Counsel for Respondent :- C.S.C.,Sunil Kumar Misra

Hon'ble Pradeep Kumar Singh Baghel,J.

List before appropriate bench.

Order Date :- 13.7.2016

AU