Dr. Onkar Nath Srivastava vs State Of U.P. And Others
2017 Latest Caselaw 7002 ALL

Citation : 2017 Latest Caselaw 7002 ALL
Judgement Date : 16 November, 2017

Allahabad High Court

Dr. Onkar Nath Srivastava vs State Of U.P. And Others on 16 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 904 of 2008
 

 
Petitioner :- Dr. Onkar Nath Srivastava
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Dr. V.D. Shukla,Anil Singh,Ashok Khare,Atul Kumar Shahi,Shivendra Nath Singh,V.P. Shukla
 
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 13.3.2012 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 :- 16.11.2017

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