Liyakat Ali And 3 Others vs Irshad Ansari And 26 Others
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Allahabad High Court

Liyakat Ali And 3 Others vs Irshad Ansari And 26 Others on 12 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:50500
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 11061 of 2025   
 
   Liyakat Ali And 3 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Irshad Ansari And 26 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Arpit Malviya, Awadhesh Kumar Malviya   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Bhupendra Kumar Tripathi   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.     

Ref: Civil Misc. Delay Condonation Application No. 2 of 2025.

1. Cause shown in delay condonation application for condoning the delay in filing the application is sufficient.

2. The delay occasioned in filing the restoration application is hereby condoned. 3. Accordingly, delay condonation application is allowed.

Ref: Civil Misc. Recall Application No. 3 of 2025.

1. This application has been filed for recalling the order dated 16.09.2025.

2. Cause shown is sufficient.

3. Recall application is allowed.

4. The order dated 16.09.2025 is hereby recalled.

Order on Petition.

1. Learned counsel for the petitioners prays that this petition may be dismissed as not pressed.

2. Prayer so made is allowed.

3. Accordingly, the petition is dismissed as not pressed.

(Manish Kumar Nigam,J.)

March 12, 2026

Nitika Sri.