NEERAJ SINGH Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2013-4-268
HIGH COURT OF ALLAHABAD
Decided on April 02,2013

NEERAJ SINGH Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties. Cause shown for the absence of the counsel for the petitioner on 1.3.2011 is to the satisfaction of the Court.
(2.) Recall application is allowed.
(3.) The order dated 1.3.2011 is recalled. The writ petition is restored to its original number. Order on the petition;


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