Durga Prasad Srivastava & Others vs State Of U.P. & Others
2017 Latest Caselaw 6472 ALL

Citation : 2017 Latest Caselaw 6472 ALL
Judgement Date : 7 November, 2017

Allahabad High Court

Durga Prasad Srivastava & Others vs State Of U.P. & Others on 7 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 63317 of 2010
 

 
Petitioner :- Durga Prasad Srivastava & Others
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- A.K. Patel,Amit Verma,Ripudaman Singh
 
Counsel for Respondent :- C.S.C.,Ashish Singh,Neeraj Singh,P.S. Baghel
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Cause shown is sufficient; in view of the facts stated in the affidavit filed along with the restoration application, the order dated 08.07.2014 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 :- 7.11.2017

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