Food Corporation Of India And ... vs Prescribed Authority And Others
2011 Latest Caselaw 6395 ALL

Citation : 2011 Latest Caselaw 6395 ALL
Judgement Date : 8 December, 2011

Allahabad High Court

Food Corporation Of India And ... vs Prescribed Authority And Others on 8 December, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 42037 of 2011
 

 
Petitioner :- Food Corporation Of India And Another
 
Respondent :- Prescribed Authority And Others
 
Petitioner Counsel :- Shiv Kumar Verma,D.P.Singh
 
Respondent Counsel :- S.K. Mihra,S.C.
 

 
Hon'ble V.K. Shukla,J.

RESTORATION APPLICATION

This is an application to recall the order dated 01.08.2011. In the affidavit filed in support of this application, the learned counsel for the applicant has taken all responsibility on himself for non appearance at the point of time when case was called out. Since for the fault of the counsel the client should not be made to suffer, the reasons disclosed constitute sufficient cause.

Consequently, the application is allowed. Order dated 01.08.2011 is recalled. Writ petition is restored to its original number. List this petition in the next cause list before appropriate Bench.

Order Date :- 8.12.2011

SRY