Prahlad Singh vs State Of U.P. And Others
2019 Latest Caselaw 2950 ALL

Citation : 2019 Latest Caselaw 2950 ALL
Judgement Date : 15 April, 2019

Allahabad High Court

Prahlad Singh vs State Of U.P. And Others on 15 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 52044 of 2009
 

 
Petitioner :- Prahlad Singh
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- V.K. Singh,D.K. Singh,Dilendra Pratap Singh,G.K. Singh,Hari Manish Bahadur Sinha,Sanjay Kumar Om
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard Sri Sanjay Kumar Om, learned counsel for the petitioner.

The cause shown for the absence leading to the dismissal of the writ petition for default is sufficient.

Accordingly, order dated 25.9.2018 is recalled and the writ petition is directed to be restored to its original number.

The Restoration Application No.9 of 2018 is allowed.

Order Date :- 15.4.2019

Pramod Tripathi

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