Allahabad High Court
Satyendra Kumar Srivastava & 8 Others ... vs State Of U.P. Thru. Prin. ... on 8 September, 2017
Author: Dilip B Bhosale
Bench: Dilip B. Bhosale, Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Chief Justice's Court Case :- SPECIAL APPEAL No. - 370 of 2013 Appellant :- Satyendra Kumar Srivastava & 8 Others (Inre 3728 S/S 2011) Respondent :- State Of U.P. Thru. Prin. Secy.,Secondary Education & 10 Ors Counsel for Appellant :- S.P. Shukla,Aprajita Bansal,Arvind Kumar Pandey,Lokendra Kumar Counsel for Respondent :- C.S.C. Hon'ble Dilip B. Bhosale,Chief Justice Hon'ble Rajan Roy,J.
C.M. Application No.54130 of 2017:
Heard Ms Aprajita Bansal, learned counsel for the applicants and Ms Anupma Singh, learned Standing Counsel for the State.
We have perused the restoration application and the affidavit in support thereof. For the reasons mentioned therein, the restoration application is allowed. The special appeal is restored to file.
The restoration application is, accordingly, disposed of.
Order Date :- 8.9.2017 RKK/-
(Dilip B Bhosale, CJ) (Rajan Roy, J)