Prem Singh And Another vs State Of U.P. And Others
2019 Latest Caselaw 4140 ALL

Citation : 2019 Latest Caselaw 4140 ALL
Judgement Date : 6 May, 2019

Allahabad High Court

Prem Singh And Another vs State Of U.P. And Others on 6 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 61577 of 2012
 

 
Petitioner :- Prem Singh And Another
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Ajai Shankar Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The writ petition was dismissed for want of prosecution on 27.2.2019.

The petitioner has applied for recall of the above order, with some delay.

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

Cause shown for the absence of the counsel when the case was taken up on the relevant date is sufficient.

Accordingly, we condon the delay and allow the Delay Condonation Application No.8 of 2019. The Restoration Application No.9 of 2019 is also allowed and the writ petition is directed to be restored to its original number subject to payment of cost of Rs.1,000/- which shall be deposited within two weeks' to be utilized for the benefit of litigants.

Order Date :- 6.5.2019

Pramod Tripathi