Brahma Dutt Sharma vs State Of U.P. And Others
2019 Latest Caselaw 4144 ALL

Citation : 2019 Latest Caselaw 4144 ALL
Judgement Date : 6 May, 2019

Allahabad High Court

Brahma Dutt Sharma 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. - 6144 of 2011
 

 
Petitioner :- Brahma Dutt Sharma
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Avinash Jaiswal,Anubhav Chandra,P.K. Maurya
 
Counsel for Respondent :- C.S.C.,Satish K.Tyagi
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The writ petition was dismissed for want of prosecution on 16.12.2016.

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.114244 of 2017. The Restoration Application No.114246 of 2017 is also allowed and the writ petition is directed to be restored to its original number subject to payment of cost of Rs.1000/- which shall be deposited within two weeks' to be utilized for the benefit of litigants.

Order Date :- 6.5.2019

Pramod Tripathi