Keshan Alias Kishan vs State Of U.P. & Others
2017 Latest Caselaw 811 ALL

Citation : 2017 Latest Caselaw 811 ALL
Judgement Date : 17 May, 2017

Allahabad High Court

Keshan Alias Kishan vs State Of U.P. & Others on 17 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 18995 of 2008
 

 
Petitioner :- Keshan Alias Kishan
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Prem Babu Verma,M.A. Khan,R.B. Singh,Raj Karan Yadav,V.K. Kushwaha
 
Counsel for Respondent :- C.S.C.,M.C. Tripathi,Sanjay Goswami
 

 
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 19.10.2010 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 :- 17.5.2017

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