Satyendra Kumar Srivastava & 8 ... vs State Of U.P. Thru. Prin. ...
2017 Latest Caselaw 4165 ALL

Citation : 2017 Latest Caselaw 4165 ALL
Judgement Date : 8 September, 2017

Allahabad High Court

Satyendra Kumar Srivastava & 8 ... vs State Of U.P. Thru. Prin. ... on 8 September, 2017

Bench: Dilip B. Bhosale, Chief Justice, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Chief Justice's Court
 

 
Case :- SPECIAL APPEAL No. - 370 of 2013
 

 
Appellant :- Satyendra Kumar Srivastava & 8 Others (Inre 3728 S/S 2011)
 
Respondent :- State Of U.P. Thru. Prin. Secy.,Secondary Education & 10 Ors
 
Counsel for Appellant :- S.P. Shukla,Aprajita Bansal,Arvind Kumar Pandey,Lokendra Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dilip B. Bhosale,Chief Justice
 
Hon'ble Rajan Roy,J.

C.M. Application No.54130 of 2017:

Heard Ms Aprajita Bansal, learned counsel for the applicants and Ms Anupma Singh, learned Standing Counsel for the State.

We have perused the restoration application and the affidavit in support thereof. For the reasons mentioned therein, the restoration application is allowed. The special appeal is restored to file.

The restoration application is, accordingly, disposed of.

Order Date :- 8.9.2017

RKK/-

(Dilip B Bhosale, CJ)

(Rajan Roy, J)