Suresh Chandra Mishra vs State Of U.P.& Others
2017 Latest Caselaw 6182 ALL

Citation : 2017 Latest Caselaw 6182 ALL
Judgement Date : 2 November, 2017

Allahabad High Court

Suresh Chandra Mishra vs State Of U.P.& Others on 2 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 25023 of 2000
 

 
Petitioner :- Suresh Chandra Mishra
 
Respondent :- State Of U.P.& Others
 
Counsel for Petitioner :- L.P.Singh,Satya Prakash
 
Counsel for Respondent :- C.S.C.,Anil Tewari,D.P. Singh,P. Padia,R.P. Tiwari,V.B.Misra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,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 23.1.2013 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 :- 2.11.2017

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