Allahabad High Court
Ram Niwas Sharma vs Ghaziabad Development Authority ... on 8 April, 2013
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 29137 of 1993 Petitioner :- Ram Niwas Sharma Respondent :- Ghaziabad Development Authority & Others Petitioner Counsel :- Shitla Prasad,A.N. Bhargava,Harish Chandra,Rajesh Rai,S. Prakash Respondent Counsel :- S.C.,A.K. Mishra,A.K.Mishra,H.R.Mishra Hon'ble Rajes Kumar,J.
Civil Misc. Restoration Application. Cause shown is sufficient. The application is allowed. The order dated 31.1.2013 is recalled and the writ petition is restored to its original number. Order Date :- 8.4.2013 OP ' Hon'ble Rajes Kumar,J.
The order dated 31.1.2013 is recalled and the writ petition is restored to its original number. For order see order of date passed on restoration application. Order Date :- 8.4.2013 OP ' Hon'ble Rajes Kumar,J.
List before the appropriate Bench in the next cause list. It may not be treated as tied up or part heard to this Bench. Order Date :- 8.4.2013 OP