Prabhu Narain vs State Of U.P. & Others
2018 Latest Caselaw 2737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 44839 of 2007
 

 
Petitioner :- Prabhu Narain
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Rahul Sahai
 
Counsel for Respondent :- C.S.C.,H.K. Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application) 

Called in revised. None present on behalf of petitioner. Learned counsel for the respondent is present.

This restoration application is preferred  requesting the Court to condoned the delay in filing the restoration application. The matter was dismissed on 16.4.2010 in default. Today also learned counsel for the petitioner is absent. Learned counsel for the respondent is present and he has not filed any reply on the delay condonation application.  There is an enormous delay of seven years. There is no explanation given by learned counsel for the petitioner for delay of seven years.

Hence, restoration application as well as delay condonation application are dismissed in default.

Order Date :- 20.9.2018

Mukesh