Narvesh Kumari vs State Of U.P. And 6 Others
2019 Latest Caselaw 59 ALL

Citation : 2019 Latest Caselaw 59 ALL
Judgement Date : 22 February, 2019

Allahabad High Court

Narvesh Kumari vs State Of U.P. And 6 Others on 22 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 27843 of 2018
 

 
Petitioner :- Narvesh Kumari
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Ajit Kumar,Syed Irfan Ali
 
Counsel for Respondent :- C.S.C.,Devid Kumar Singh,Yogendra Singh Bohra
 

 
Hon'ble Prakash Padia,J.

Order on Civil Misc. Restoration Application No.2 of 2019

Heard.

Learned counsel for the petitioner contended that present writ petition is absolutely fresh since till date no arguements has been taken place.

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 07.1.2019 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/put up on 26.2.2019 in the additional cause list.

Order Date :- 22.2.2019

Pramod Tripathi