Rajendra Nath Tripathi vs State Of U.P. And 2 Others
2019 Latest Caselaw 2945 ALL

Citation : 2019 Latest Caselaw 2945 ALL
Judgement Date : 15 April, 2019

Allahabad High Court

Rajendra Nath Tripathi vs State Of U.P. And 2 Others on 15 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 28670 of 2014
 

 
Petitioner :- Rajendra Nath Tripathi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Naveen Kumar Tripathi,Ashok Khare
 
Counsel for Respondent :- C.S.C.,Ayank Mishra
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petition was dismissed for want of prosecution on 5.10.2017. The application to recall the above order has been moved but there is a slight delay.

We are satisfied that the petitioner was prevented by the sufficient cause for filing the restoration application within time.

Accordingly, the delay in filing the restoration application is condoned.

The Delay Condonation Application No.364729 of 2017 is allowed.

The cause shown for the absence is sufficient. Accordingly, order dated 5.10.2017 is recalled and the writ petition is directed to be restored to its original number.

The Restoration Application No.364730 of 2017 is also allowed.

Order Date :- 15.4.2019

Pramod Tripathi