Pankaj Kumar Singh vs State Of U.P. And 3 Others
2016 Latest Caselaw 2701 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 6724 of 2016
 
Petitioner :- Pankaj Kumar Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Narendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.137943 of 2016.

Heard. 

Cause shown in paragraph no. 3 of the affidavit filed in support of the restoration application is sufficient.

The restoration application is allowed. 

The order dated 01.04.2016 is recalled and the writ petition is restored to its original number.

Order Date :- 17.5.2016

AU

Case :- WRIT - A No. - 6724 of 2016

Petitioner :- Pankaj Kumar Singh

Respondent :- State Of U.P. And 3 Others

Counsel for Petitioner :- Narendra Pratap Singh

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 :- 17.5.2016

AU

Case :- WRIT - A No. - 6724 of 2016

Petitioner :- Pankaj Kumar Singh

Respondent :- State Of U.P. And 3 Others

Counsel for Petitioner :- Narendra Pratap Singh

Counsel for Respondent :- C.S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

 List before appropriate bench.

Order Date :- 17.5.2016

AU