Prem Singh vs Addl. Collector, Admn. Agra And ...
2011 Latest Caselaw 2106 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Civil Misc. Restoration Application No. 99943 of 2011
 
In
 
Case :- WRIT - C No. - 16382 of 2001
 

 
Petitioner :- Prem Singh
 
Respondent :- Addl. Collector, Admn. Agra And Others
 
Petitioner Counsel :- Dinesh Tiwari,V. Singh
 
Respondent Counsel :- C.S.C.,V.K. Singh
 

 
Hon'ble Sibghat Ullah Khan,J.

Heard learned counsel.

Cause shown is sufficient. Restoration application is allowed. Order dated 25.03.2011 dismissing the writ petition for want of prosecution is set aside. Writ petition is restored.

Order Date :- 27.5.2011

vks

.

Case :- WRIT - C No. - 16382 of 2001

Petitioner :- Prem Singh

Respondent :- Addl. Collector, Admn. Agra And Others

Petitioner Counsel :- Dinesh Tiwari,V. Singh

Respondent Counsel :- C.S.C.,V.K. Singh

Hon'ble Sibghat Ullah Khan,J.

Restored.

For order see order of date passed on the restoration application.

Order Date :- 27.5.2011

vks

.

.

Case :- WRIT - C No. - 16382 of 2001

Petitioner :- Prem Singh

Respondent :- Addl. Collector, Admn. Agra And Others

Petitioner Counsel :- Dinesh Tiwari,V. Singh

Respondent Counsel :- C.S.C.,V.K. Singh

Hon'ble Sibghat Ullah Khan,J.

Writ petition is restored.

Order Date :- 27.5.2011

vks