Smt. Anupama Dixit vs State Of U.P. & Another
2017 Latest Caselaw 6791 ALL

Citation : 2017 Latest Caselaw 6791 ALL
Judgement Date : 13 November, 2017

Allahabad High Court

Smt. Anupama Dixit vs State Of U.P. & Another on 13 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 37674 of 2007
 

 
Petitioner :- Smt. Anupama Dixit
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Kshetresh Chandra Shukla,Dharmendra Kumar Srivasta,Raj Mohan Saggi
 
Counsel for Respondent :- C.S.C.
 

 
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 4.11.2016 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 :- 13.11.2017

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