Maqsood Ali And Others vs State Of U.P. And Others
2019 Latest Caselaw 2214 ALL

Citation : 2019 Latest Caselaw 2214 ALL
Judgement Date : 1 April, 2019

Allahabad High Court

Maqsood Ali And Others vs State Of U.P. And Others on 1 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 17589 of 2011
 

 
Petitioner :- Maqsood Ali And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Ajay Kr. Srivastava,A.P. Pandey,Saurabh Kumar
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Prakash Padia,J.

Order on Delay Condonation Application No.1 of 2018

Heard.

Cause shown for the delay in filing the restoration application is sufficient. The delay is condoned.

The application is allowed.

Order on Recall/Restoration Application No.2 of 2018

Heard.

Cause shown for the absence of the counsel, when the matter was taken up for hearing, is sufficient. The application is allowed.

The order dated 21.3.2017 is recalled. The writ petition is restored to its original number.

Order on Writ Petition

The writ petition is restored to its original number.

List after two weeks.

Order Date :- 1.4.2019