Allahabad High Court
Neelima Srivastava vs State Of U.P. And Others on 23 November, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - A No. - 25927 of 2004 Petitioner :- Neelima Srivastava Respondent :- State of U.P. and Others Counsel for Petitioner :- Awadhesh Tiwari,Awdhesh Tiwari,Girijesh Kumar Tripathi,O.P.Singh,S.D.Kautilya,S.K. Rao,V.S. Chauhan,Vikas Budhwar,Yogesh Srivastav,Yogesh Srivastava Counsel for Respondent :- C.S.C.,A.K.Yadav,B.K.Singh,K.D.Dwivedi,L.K.Dwivedi Hon'ble Prakash Padia,J.
Order on Recall Application No. 33 of 2021.
Heard learned counsel for the petitioner.
Cause shown in the affidavit filed in support of the Recall Application for non appearance is sufficient.
The order dated 22.09.2021 dismissing the writ petition for want of prosecution is recalled.
Recall Application is allowed. Writ petition is restored to its original number.
Order on Memo of Writ Petition It is stated by learned counsel for the petitioner that pleadings have already been exchanged.
List for final disposal in first week of January, 2022.
Order Date :- 23.11.2021/nd