Mahesh Kumar (Since Deceased) And ... vs State Of U.P. And 2 Others
2018 Latest Caselaw 3440 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 80 of 2015
 
Appellant :- Mahesh Kumar (Since Deceased) And 5 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- Shiv Sagar Singh
 
Counsel for Respondent :- S.C.,Anoop Trivedi,Anurag Yadav,Mahendra Pratap
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

Heard learned counsel for the parties.

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 4.12.2017, dismissing  the appeal  is recalled and the appeal is restored to its original number.

Order Date :- 30.10.2018/Mukesh

Case :- FIRST APPEAL DEFECTIVE No. - 80 of 2015

Appellant :- Mahesh Kumar (Since Deceased) And 5 Others

Respondent :- State Of U.P. And 2 Others

Counsel for Appellant :- Shiv Sagar Singh

Counsel for Respondent :- S.C.,Anoop Trivedi,Anurag Yadav,Mahendra Pratap

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. 

Order Date :- 30.10.2018/Mukesh