Swami Nath Yadav vs Central /Government Of India & ...
2011 Latest Caselaw 838 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 
Case :- WRIT - A No. - 11247 of 1991
 
Petitioner :- Swami Nath Yadav
 
Respondent :- Central /Government Of India & Others
 
Petitioner Counsel :- Triveni Shanker
 
Respondent Counsel :- S.C.,Mohd. Yusuf
 

 
Hon'ble Devendra Pratap Singh,J.

Heard counsel for the parties.

Cause shown is sufficient. Accordingly, the order dated 5.7.2004 is hereby recalled and the writ petition is restored to its original number.

Since the writ petition is now cognizable by Armed Forces Tribunal, let record be transmitted to it.

Order Date :- 4.4.2011

AU

Case :- WRIT - A No. - 11247 of 1991

Petitioner :- Swami Nath Yadav

Respondent :- Central /Government Of India & Others

Petitioner Counsel :- Triveni Shanker

Respondent Counsel :- S.C.,Mohd. Yusuf

Hon'ble Devendra Pratap Singh,J.

Allowed.

For orders, see my order of date passed on order sheet.

Order Date :- 4.4.2011

AU

Case :- WRIT - A No. - 11247 of 1991

Petitioner :- Swami Nath Yadav

Respondent :- Central /Government Of India & Others

Petitioner Counsel :- Triveni Shanker

Respondent Counsel :- S.C.,Mohd. Yusuf

Hon'ble Devendra Pratap Singh,J.

Restored.

For orders, see my order of date passed on order sheet.

Order Date :- 4.4.2011

AU