Namo Narain Pandey And Others vs State Of U.P. And Others
2019 Latest Caselaw 1901 ALL

Citation : 2019 Latest Caselaw 1901 ALL
Judgement Date : 28 March, 2019

Allahabad High Court

Namo Narain Pandey And Others vs State Of U.P. And Others on 28 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 50164 of 2011
 

 
Petitioner :- Namo Narain Pandey And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Satyendra Narayan Singh,Anjani Kumar Sinha
 
Counsel for Respondent :- C.S.C.,Vivek Shandilya
 

 
Hon'ble Prakash Padia,J.

Order on Restoration Application No.420482 of 2017

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 29.11.2017 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 in the next cause list.

Order Date :- 28.3.2019

Pramod Tripathi

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