Rajveer And Another vs State Of U.P. And 5 Others
2023 Latest Caselaw 24644 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:176984
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3160 of 2023
 

 
Petitioner :- Rajveer And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Ashok Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. This is unfortunate that Bar Council of Uttar Pradesh as well as High Court Bar Association, Allahabad have extended their call for abstention from judicial work which is continuing for 9 to 10 days, therefore, the advocates are not appearing before this Court. This is hampering the due process of administration of justice.

2. I have perused the contents of this writ petition with assistance of Ms. Tanu Rupanwal, learned Standing Counsel for State and prayer made in this writ petition for expeditious disposal of Restoration Application No. 235/225 (State vs. Chataroo and others) in Reference No. 235 (State vs. Matloob and others) pending before respondent no.2 is considered and allowed.

3. In view of above prayer, this writ petition is disposed of with a direction to Authority concerned to decide above referred restoration application expeditiously, after taking note of Full Bench judgment of this Court in Smt. Shivraji and others vs. D.D.C., Allahabad and others, 1997 SCC Online All 505 : (1997) 88 RD 562.

Order Date :- 12.9.2023

Nirmal Sinha