Sadhana Sharma vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 6252 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 40273 of 2016
 

 
Petitioner :- Sadhana Sharma
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Pramod Pathak
 
Counsel for Respondent :- C.S.C.,Ayank Mishra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.286052 of 2016

 Heard.

The petitioner has mentioned the cause for his non-appearance in paragraph nos. 2, 3 and 4 of the affidavit. Cause is shown sufficient. The restoration application is allowed and the order dated 07.09.2016 is recalled. The writ petition is restored to its original number. 

Order Date :- 28.9.2016

AU

Case :- WRIT - A No. - 40273 of 2016

Petitioner :- Sadhana Sharma

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

Counsel for Petitioner :- Pramod Pathak

Counsel for Respondent :- C.S.C.,Ayank Mishra

Hon'ble Pradeep Kumar Singh Baghel,J.

Restored.

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

Order Date :- 28.9.2016

AU

Case :- WRIT - A No. - 40273 of 2016

Petitioner :- Sadhana Sharma

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

Counsel for Petitioner :- Pramod Pathak

Counsel for Respondent :- C.S.C.,Ayank Mishra

Hon'ble Pradeep Kumar Singh Baghel,J.

List in the next cause list.

Order Date :- 28.9.2016

AU