Munna Singh Yadav vs State Of U.P.
2018 Latest Caselaw 2360 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- WRIT - C No. - 45854 of 1999
 
Petitioner :- Munna Singh Yadav
 
Respondent :- State Of U.P.
 
Counsel for Petitioner :- Awadhesh Kumar Singh,S.N. Singh
 
Counsel for Respondent :- C.S.C.,B.K. Gautam,B.S. Yadav,Bijay Kumar Srivastava,Chanchal Kumar,H.K. Yadav,H.K.Shukla,P.S. Yadav,R.S.Mishra,Ved Prakash Mishra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

Heard learned counsel for the petitioner. Except learned Chief Standing Counsel none present for respondent.

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 26.3.2015, dismissing  the writ petition  is recalled and the writ petition is restored to its original number.

Order Date :- 6.9.2018/Mukesh

Case :- WRIT - C No. - 45854 of 1999

Petitioner :- Munna Singh Yadav

Respondent :- State Of U.P.

Counsel for Petitioner :- Awadhesh Kumar Singh,S.N. Singh

Counsel for Respondent :- C.S.C.,B.K. Gautam,B.S. Yadav,Bijay Kumar Srivastava,Chanchal Kumar,H.K. Yadav,H.K.Shukla,P.S. Yadav,R.S.Mishra,Ved Prakash Mishra

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Writ petition is restored to its original number.

For order see order of date passed on Civil Misc. Restoration Application.

List on 27th September, 2018.

Order Date :- 6.9.2018/Mukesh

Case :- WRIT - C No. - 45854 of 1999

Petitioner :- Munna Singh Yadav

Respondent :- State Of U.P.

Counsel for Petitioner :- Awadhesh Kumar Singh,S.N. Singh

Counsel for Respondent :- C.S.C.,B.K. Gautam,B.S. Yadav,Bijay Kumar Srivastava,Chanchal Kumar,H.K. Yadav,H.K.Shukla,P.S. Yadav,R.S.Mishra,Ved Prakash Mishra

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 :- 6.9.2018/Mukesh