Sanjay Kumar Chaudhary vs State Of U.P. And Others
2016 Latest Caselaw 1061 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - A No. - 13015 of 2011
 
Petitioner :- Sanjay Kumar Chaudhary
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Atul Kumar
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Delay Condonation Application No.419640 of 2015

Heard.

The delay has been sufficiently explained in paragraph no. 3 of the affidavit filed in support of section 5 application. Delay in filing the restoration application is condoned.

Delay Condonation application is allowed.

Order Date :- 29.3.2016/AU

Case :- WRIT - A No. - 13015 of 2011

Petitioner :- Sanjay Kumar Chaudhary

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Atul Kumar

Counsel for Respondent :- C. S. C.

Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.419644 of 2015.

Heard.

The writ petition was dismissed on 08.01.2015 as infructuous with liberty to file recall application if cause of action still survives.

It is stated that the writ petition has not become infructuous. Order dated 08.01.2015 is recalled and the writ petition is restored to its original number.

Order Date :- 29.3.2016

AU

Case :- WRIT - A No. - 13015 of 2011

Petitioner :- Sanjay Kumar Chaudhary

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Atul Kumar

Counsel for Respondent :- C. S. C.

Hon'ble Pradeep Kumar Singh Baghel,J.

Restored.

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

Order Date :- 29.3.2016

AU

Case :- WRIT - A No. - 13015 of 2011

Petitioner :- Sanjay Kumar Chaudhary

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Atul Kumar

Counsel for Respondent :- C. S. C.

Hon'ble Pradeep Kumar Singh Baghel,J.

List before appropriate bench.

Order Date :- 29.3.2016

AU