Allahabad High Court
Munna Lal Srivastava @ Umesh Lal ... vs State Of U.P. And Others on 6 August, 2010
Author: Ran Vijai Singh
Bench: Ran Vijai Singh
Court No. - 27 Case :- WRIT - A No. - 54619 of 2007 Petitioner :- Munna Lal Srivastava @ Umesh Lal Srivastava Respondent :- State Of U.P. And Others Petitioner Counsel :- Anil Kumar Srivastava,Swarn Kumar Srivastava Respondent Counsel :- C.S.C.,P.Rai Hon'ble Ran Vijai Singh,J.
Civil Misc.Delay Condonation Application No.39415 of 2010 is taken up for orders.
This is an application for condoning the delay in filing the restoration application.
I have heard Sri Anil Kumar Srivastava, learned counsel for the petitioner and learned Standing counsel.
The cause shown is sufficient to condone the delay in filing the restoration application. The delay in filing the restoration application is condoned. The application for condonation of delay is allowed. Order Date: 06.08.2010/PKB Hon'ble Ran Vijai Singh,J.
Civil Misc.Restoration Application No.39419 of 2010 is taken up for orders. This is an application to recall the order dated 11.8.2009 by which the writ petition was dismissed for want of prosecution. I have heard Sri Anil Kumar Srivastava learned counsel for the petitioner and learned Standing Counsel.
Cause shown is sufficient to recall the order dated 11.8.2009. The order dated 11.8.2009 is recalled. The restoration application is allowed. The writ petition is restored to its original number. List in the next cause list before appropriate court. This case shall be treated as tied up or part heard before me.
Order Dt.06.08.2010 PKB Hon'ble Ran Vijai Singh,J.
Restored.
For orders see order of date passed on the restoration application no.39419 of 2010.
Order Date :- 6.8.2010/PKB