Batasi vs State Of U.P.
2018 Latest Caselaw 3787 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- FIRST APPEAL No. - 90 of 2000
 
Appellant :- Batasi
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Prabhakar Vardhan,K.Singh,Prabhakar Vardhan
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc.Delay Condonation Application)

Cause shown for delay in filing the restoration application is to the satisfaction of the Court.

Application is allowed, and the delay in filing the restoration application is condoned.

Order Date :- 16.11.2018/Mukesh

Case :- FIRST APPEAL No. - 90 of 2000

Appellant :- Batasi

Respondent :- State Of U.P.

Counsel for Appellant :- Prabhakar Vardhan,K.Singh,Prabhakar Vardhan

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

Called in revised. None present.

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 24.3.2017, dismissing  the appeal  is recalled and the appeal is restored to its original number.

Order Date :- 16.11.2018/Mukesh

Case :- FIRST APPEAL No. - 90 of 2000

Appellant :- Batasi

Respondent :- State Of U.P.

Counsel for Appellant :- Prabhakar Vardhan,K.Singh,Prabhakar Vardhan

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.

List on 26.11.2018 before the Court taking up such matter.

Order Date :- 16.11.2018/Mukesh