Mohammad Hashim vs State Of U.P. & 5 Others
2018 Latest Caselaw 2765 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 9322 of 2017
 
Petitioner :- Mohammad Hashim
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Ravindra Prakash Srivasta
 
Counsel for Respondent :- C.S.C.,Dharam Deo Chauhan
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

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 3.7.2018, dismissing the writ petition is recalled and the writ petition is restored to its original number.

Order Date :- 24.9.2018/Mukesh

Case :- WRIT - C No. - 9322 of 2017

Petitioner :- Mohammad Hashim

Respondent :- State Of U.P. & 5 Others

Counsel for Petitioner :- Ravindra Prakash Srivasta

Counsel for Respondent :- C.S.C.,Dharam Deo Chauhan

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 4th October, 2018.

Order Date :- 24.9.2018/Mukesh