Lekhraj vs D.D.C.?& & Others
2011 Latest Caselaw 2758 ALL

Citation : 2011 Latest Caselaw 2758 ALL
Judgement Date : 15 July, 2011

Allahabad High Court

Lekhraj vs D.D.C.?& & Others on 15 July, 2011

Bench: Krishna Murari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Civil Misc.Restoration Application No.370662 of 2010
 
On Behalf of Lekhraj
 
IN
 
Case :- WRIT - B No. - 8304 of 2005
 
Petitioner :- Lekhraj
 
Respondent :- D.D.C.& & Others
 
Petitioner Counsel :- S.S. Chauhan
 
Respondent Counsel :- C.S.C.,A.K.Aditya,H.K.Sharma,P.B.Verma,S.C.Sharma
 

 
Hon'ble Krishna Murari,J.

Heard learned counsel for the petitioner.

Cause shown for non-appearance is sufficient. The Order dated 16.12.2010 dismissing the writ petition in default is recalled and the writ petition is restored to its original number.

Interim order passed earlier also stands revived.

The matter shall be listed before appropriate court and shall not be treated as part heard or tied up.

Order Date :- 15.7.2011

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