P.N. Singh vs State Of U.P. And Others
2017 Latest Caselaw 6716 ALL

Citation : 2017 Latest Caselaw 6716 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

P.N. Singh vs State Of U.P. And Others on 10 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 31981 of 2005
 

 
Petitioner :- P.N. Singh
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- P.S. Baghel
 
Counsel for Respondent :- C.S.C.
 

 
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 30.10.2013 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 :- 10.11.2017

pks

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