Allahabad High Court
Ram Murti Singh Yadav vs State Of U.P.& Others on 3 August, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- WRIT - C No. - 19689 of 2003 Petitioner :- Ram Murti Singh Yadav Respondent :- State Of U.P.& Others Petitioner Counsel :- D.S. Yadav Respondent Counsel :- C.S.C.,A.B. Saran,Rakesh Bahadur Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J. Delay Condonation Application U/s 5 of the Limitation Act :-
This is an application for condonation of delay in filing the recall application.
We have perused the application and the affidavit filed in support thereof. The reasons and grounds mentioend therein are satisfactory. The application is allowed and the delay, if any, is condoned.
The application is finally disposed of. Order Date :- 03.08.2010.
Rks.
Hon'ble Prakash Chandra Verma,J. Hon'ble Ram Autar Singh,J.
Restoration Application :-
This is an application for recall of order dated 16.04.2009, whereby the writ petition has been dismissed for want of prosecution.
We have perused the application and the affidavit filed in support thereof. The cause shown for absence of learned counsel is sufficient. The application is allowed. The order dated 16.04.2009 is recalled and the writ petition is restored to its original number and status.
The application is finally disposed of.
Order Date :- 03.08.2010.
Rks.
Hon'ble Prakash Chandra Verma,J. Hon'ble Ram Autar Singh,J.
Writ Petition :-
Restored. For orders, see order of date passed on recall application no.100645 of 2010.
Order Date :- 03.08.2010.
Rks.