Manoj Kumar vs State Of U.P. And 5 Others
2018 Latest Caselaw 2906 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 50863 of 2017
 
Petitioner :- Manoj Kumar
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Sanjay Rajpoot
 
Counsel for Respondent :- C.S.C.,Amresh Singh,Vidya Kant Rai
 

 
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 27.7.2018, dismissing  the writ petition  is recalled and the writ petition is restored to its original number.

Order Date :- 27.9.2018/Mukesh

Case :- WRIT - C No. - 50863 of 2017

Petitioner :- Manoj Kumar

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

Counsel for Petitioner :- Sanjay Rajpoot

Counsel for Respondent :- C.S.C.,Amresh Singh,Vidya Kant Rai

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 :- 27.9.2018/Mukesh

Case :- WRIT - C No. - 50863 of 2017

Petitioner :- Manoj Kumar

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

Counsel for Petitioner :- Sanjay Rajpoot

Counsel for Respondent :- C.S.C.,Amresh Singh,Vidya Kant Rai

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 23rd October, 2018 showing the name of Sri G.S.C. Mishra as counsel for petitioner instead of Sri Sanjay Rajpoot-Advocate.

Order Date :- 27.9.2018/Mukesh