Allahabad High Court
Jai Vijay Narayan Sharma vs State Of U.P. Thru' Secy. & Others on 22 January, 2010
Author: Bharati Sapru
Bench: Bharati Sapru
Court No. - 33 Case :- WRIT - C No. - 58264 of 2005 Petitioner :- Jai Vijay Narayan Sharma Respondent :- State Of U.P. Thru' Secy. & Others Petitioner Counsel :- Indra Pal Yadav Respondent Counsel :- C.S.C.,G.K. Singh,L.K. Dwivedi,V.K. Singh Hon'ble Bharati Sapru,J.
Cause shown is sufficient. Restoration application is allowed. The order dated 14.10.2008 is recalled. The writ petition is restored to its original number. List before the appropriate Court. It shall not be treated as tied up or part heard to me. Order Date :- 22.1.2010 AKJ