Agra Development Authority Agra vs Suresh Chandrra Gupta And Others
2011 Latest Caselaw 944 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 17719 of 2009
 
Petitioner :- Agra Development Authority Agra
 
Respondent :- Suresh Chandrra Gupta And Others
 
Petitioner Counsel :- Anil Kumar Srivastava
 
Respondent Counsel :- S.C.
 

 
Hon'ble R.K. Agrawal, J.

Hon'ble Bharati Sapru, J.

Order on the delay condonation application.

Heard learned counsel for the parties and perused the averments made in the affidavit filed in support of the application seeking condonation of delay. The delay in filing the restoration application has sufficiently been explained in the affidavit filed in support of the delay condonation application. The application is allowed and the delay is condoned. The restoration application be now treated as having been filed within limitation.

Order date:- 7.4.2011

S.P.

Case :- WRIT - C No. - 17719 of 2009

Petitioner :- Agra Development Authority Agra

Respondent :- Suresh Chandrra Gupta And Others

Petitioner Counsel :- Anil Kumar Srivastava

Respondent Counsel :- S.C.

Hon'ble R.K. Agrawal, J.

Hon'ble Bharati Sapru, J.

Order on the restoration application.

Heard the learned counsel for the parties.

Cause shown is sufficient. The order dated 2.2.2010 dismissing the writ petition for want of prosecution is recalled and the writ petition is restored to its original number.

List before the appropriate Bench. It shall not be treated as tied up or part heard before this Bench and shall stand released from the order of nomination/assignment, if any.

Order date:- 7.4.2011

S.P.