Puneet Kumar vs State Of U.P. And 3 Others
2019 Latest Caselaw 58 ALL

Citation : 2019 Latest Caselaw 58 ALL
Judgement Date : 22 February, 2019

Allahabad High Court

Puneet Kumar vs State Of U.P. And 3 Others on 22 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 22600 of 2017
 

 
Petitioner :- Puneet Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Dharmendra Kumar
 
Counsel for Respondent :- C.S.C.,Satish Chandra Yadav
 

 
Hon'ble Prakash Padia,J.

Order on Civil Misc. Restoration Application No.6 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 13.9.2018 is recalled. The writ petition is restored to its original number.

Order on Writ Petition

The writ petition is restored to its original number.

Order Date :- 22.2.2019

Pramod Tripathi

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