Prabhat Kumar Jain And Ors. vs The State Of U.P Thru Principal ...
2017 Latest Caselaw 1269 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- U/S 482/378/407 No. - 4100 of 2015
 

 
Applicant :- Prabhat Kumar Jain And Ors.
 
Opposite Party :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Applicant :- Manoj Kumar Sahu,Amar Nath Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Abhishek Pandey,Neeraj Pandey,Suresh Chandra Tiwari
 

 
Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 41420 of 2017)

This is an application for recall of the order dated 06.04.2017 dismissing the petition for want of prosecution.

Heard learned Counsel for the petitioner and perused the affidavit filed in support of application. Cause shown in the affidavit is found satisfactory. 

On due consideration, application is allowed.

The order dated 06.04.2017 is recalled.

Order Date :- 26.5.2017

Pachhere/-

Case :- U/S 482/378/407 No. - 4100 of 2015

Applicant :- Prabhat Kumar Jain And Ors.

Opposite Party :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.

Counsel for Applicant :- Manoj Kumar Sahu,Amar Nath Tripathi

Counsel for Opposite Party :- Govt. Advocate,Abhishek Pandey,Neeraj Pandey,Suresh Chandra Tiwari

Hon'ble Ravindra Nath Mishra-II,J.

Since C.M.Application No. 41420 of 2017 moved for recall of the order dated 06.04.2017 dismissing the petition for want of prosecution has been allowed, the petition is restored to its original number.

Let this case be listed in the first week of July, 2017 along with record of Mediation Centre.

Order Date :- 26.5.2017

Pachhere/-