Kanhaiya Lal vs State Of U.P. & Others
2017 Latest Caselaw 6314 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 68097 of 2011
 

 
Petitioner :- Kanhaiya Lal
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Rajeev Upadhyay,P.M.N. Singh,Ram Sajivan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Re : Civil Misc. Restoration Application No.310424 of 2016

Cause shown for non-appearance on 2.9.2016 is sufficiently explained.

Accordingly,  the order dated 2.9.2016 is recalled.

The Restoration Application is restored to its original number.

(Manoj Kumar Gupta, J.)   

Order Date :- 3.11.2017

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Case :- WRIT - A No. - 68097 of 2011

Petitioner :- Kanhaiya Lal

Respondent :- State Of U.P. & Others

Counsel for Petitioner :- Rajeev Upadhyay,P.M.N. Singh,Ram Sajivan

Counsel for Respondent :- C.S.C.

Hon'ble Manoj Kumar Gupta,J.

Civil Misc. Restoration Application No.383400 of 2014

Perused the explanation given by the petitioner in the affidavit filed in support of the restoration application No. 383400 of 2014. This Court finds that the restoration application was earlier dismissed in default and for getting it restored, the petitioner had furnished the same explanation that the case could not be marked on account of mistake of the clerk. The application for restoring the restoration application to its original number has already been allowed today.

The petitioner shall deposit Rs.2000/- as cost before the State Legal Services Authority and shall produce the receipt regarding  deposit of the said amount before this Court on the next date.

List the restoration application  in the next cause list. 

(Manoj Kumar Gupta, J.)   

Order Date :- 3.11.2017

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