Babu Ram & Others vs State Of U.P.
2018 Latest Caselaw 3656 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- FIRST APPEAL No. - 883 of 1993
 
Appellant :- Babu Ram & Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- A.N. Bhargava
 
Counsel for Respondent :- Shivam Yadav
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application No.1 of 2018)

Sri Shivam Yadav, learned counsel for the respondent is present when the case is taken up..

For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Order dated 10.1.2018, dismissing  the appeal  is recalled and the appeal is restored to its original number.

Order Date :- 13.11.2018/Mukesh

Case :- FIRST APPEAL No. - 883 of 1993

Appellant :- Babu Ram & Others

Respondent :- State Of U.P.

Counsel for Appellant :- A.N. Bhargava

Counsel for Respondent :- Shivam Yadav

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Appeal is restored to its original number.

For order see my order of date passed on Civil Misc. Restoration Application No.1 of 2018.

List before the Court taking up such matters. 

Order Date :- 13.11.2018/Mukesh