Smt. Vijai Jain And Another vs State Of U.P. And Others
2017 Latest Caselaw 761 ALL

Citation : 2017 Latest Caselaw 761 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Smt. Vijai Jain And Another vs State Of U.P. And Others on 16 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 31220 of 2005
 

 
Petitioner :- Smt. Vijai Jain And Another
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Anil Kumar Singh,Sarvesh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Cause shown is sufficient; delay is condoned.

In view of the facts stated in the affidavit filed along with the restoration application, the order dated 21.7.2015 dismissing the matter in default is recalled. The writ petition is restored to its original position.

List this matter before the appropriate Court in the next cause list.

This matter may not be treated as tied up or part heard to me.

Order Date :- 16.5.2017

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