Ramesh Prasad And Another vs State Of U.P. Thru' Secretary ...
2017 Latest Caselaw 762 ALL

Citation : 2017 Latest Caselaw 762 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Ramesh Prasad And Another vs State Of U.P. Thru' Secretary ... on 16 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 10283 of 2008
 

 
Petitioner :- Ramesh Prasad And Another
 
Respondent :- State Of U.P. Thru' Secretary Urban Land Ceiling And Others
 
Counsel for Petitioner :- Raj Karan Yadav,D.N.Pandey,I.N. Pandey,Subodh Goswami
 
Counsel for Respondent :- C.S.C.,M.C. Chaturvedi,Vivek Varma
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Cause shown is sufficient; in view of the facts stated in the affidavit filed along with the restoration application, the order dated 27.4.2017 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

pks

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