Viddya Dhar Dubey And Another vs The State Of U.P. And Others
2017 Latest Caselaw 4993 ALL

Citation : 2017 Latest Caselaw 4993 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Viddya Dhar Dubey And Another vs The State Of U.P. And Others on 5 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 
Civil Misc. Restoration Application No. 119958 of 2017.
 
IN
 

 
Case :- SECOND APPEAL No. - 923 of 2009
 

 
Appellant :- Viddya Dhar Dubey And Another
 
Respondent :- The State Of U.P. And Others
 
Counsel for Appellant :- A.P. Tewari,S.S. Tripathi
 
Counsel for Respondent :- Deepak Saxena,Shesh Kumar
 

 
Hon'ble Bachchoo Lal,J.

Heard Sri O.P.Katiyar, Advocate, holding brief of Sri A.P.Tewari, learned counsel for the appellants, Sri Shesh Kumar, learned counsel for the respondents and Standing Counsel for the State.

Cause shown is sufficient, therefore, restoration application is allowed and the order dated 23.3.2017 is recalled and the second appeal is restored to its original number.

List after two weeks for hearing on the point of admission showing Chief Standing Counsel as counsel for the State.

Order Date :- 5.10.2017

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Viddya Dhar Dubey And Another vs The State Of U.P. And Others
2017 Latest Caselaw 4993 ALL

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Viddya Dhar Dubey And Another vs The State Of U.P. And Others2017 Latest Caselaw 4993 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Viddya Dhar Dubey And Another vs The State Of U.P. And Others
2017 Latest Caselaw 4993 ALL